Section 14(2) in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985
(2)In particular and without prejudice to the generality of the foregoing provisions such rules may provide for,-(a)controlling or regulating the admission of persons to, and the conduct of persons in, and in the vicinity of parks, play-fields and open spaces ;(b)restricting or prohibiting the admission of animals or any class of animals to any park, play-field or open space ;(c)conditions subject to which permission may be granted to construct buildings under section 8 ;(d)the time within which the annual return under section 10 shall be submitted to the Government ;(e)all matters expressly required or allowed by this Act to be prescribed.
