Section 9(2) in U.P. Parks, Playgrounds and Open Spaces (Preservation and Regulation) Act, 1975
(2)If the owner or occupier fails to comply with the notice under subsection (1) the prescribed authority shall itself arrange, through such agency, as it think fit -(i)to maintain such park or playground in a clean and proper condition; or(ii)to remove or alter the projection, encroachment or obstruction; or(iii)to make such repairs, as it may consider necessary, and the cost of such maintenance or removal, alteration or repairs shall be recoverable from such owner or occupier in such manner as may be prescribed.
