Section 9(1) in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985
(1)In the case of parks and play-fields not vested in the local authority but included in the list published under section 4 or section 5, the executive authority, may, by notice, require the owner or the person or authority in occupation of such park or play-field,-(i)to maintain such park or play-field in a clean condition ; or(ii)to remove or alter any projection, encroachment or obstruction in or over any such park or play field or to execute such repairs to any building in such park or play-field as the executive authority may consider necessary within the date specified in the notice.
