Section 10 in Kerala Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1968
10. Submission of annual return.
(1)The executive authority shall submit to the Government in such form and containing such particulars as may be prescribed, an annual return in respect of the parks, play-fields and open spaces which are situated within the limits of the local authority concerned and which are specified in the lists published under section 4.(2)The return referred tom sub-section (I) shall also contain a list of the parks or play-fields in respect of which action was taken under sub-section (2) of section 9 together with particulars as regards the nature of the action taken in respect of them and the step, taken in regard to thei1 proper maintenance.
