Section 15 in The U.P. (Regulation Of Building Operations) Directions, 1960
15. Utilisation of open spaces. -
Area provided for open spaces shall not be built upon in any way or used for purposes other than parks, playgrounds or other recreations. These may, however, be permitted by the Prescribed Authority to be used for purposes of public entertainment for a period not exceeding of 90 days unless, for special reasons to be recorded the Prescribed Authority may grant a further extension not exceeding 30 days. In lieu of this permission, no permanent structures shall be built upon the land and any structures built during the period shall be removed at the end of the period to which the permission relates. All structures temporarily built upon the land shall conform to such restrictions as the Prescribed Authority may deem fit to impose.
