(1)The [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may make rules for the management, and preservation of any park, and for regulating the use thereof by the public.(2)In particular, and without prejudice to the generality of the foregoing power such rules may -(a)regulate the admission of persons, horses and ponies, and carriages, palanquins and other conveyances, into the park, and prescribe fees to be paid therefor;(b)prohibit or regulate the bringing of dogs, motor-cars, bicycles or tricycles into the park;(c)prohibit the doing of all or any of the following things, by persons other than employees of the park, that is to say, plucking or gathering anything growing in the park, breaking trees, branches or plants, cutting names or marks on trees, disfiguring buildings, furniture or monuments, removing or disfiguring labels or marks attached to trees or plants;(d)prohibit the purchase of any produce of the park otherwise than from the superintendent or some other authorised person;(e)prohibit shooting, bird-nesting, the catching of butterflies, or any act of cruelty;(f)prohibit or regulate fishing or boating and prescribe fees to be paid by persons obtaining permission to fish or to use boats;(g)prohibit bathing, or the pollution of water by any other means;(h)prohibit the grazing of horses or ponies;(j)prohibit the teasing or annoying of animals or birds kept in the park;(k)prohibit the commission of any nuisance, or the molestation or annoyance of any person resorting to the park.(3)In making any rule under this section, the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may direct that a breach thereof shall be punishable with fine which may extend to one hundred rupees.(4)The power to make rules under this section is subject to the condition that they shall be made after previous publication.(5)All rules made under this section shall be published in the [Official Gazette] [Words substituted for the words 'Calcutta Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.].
