Section 14(2) in U.P. Parks, Playgrounds and Open Spaces (Preservation and Regulation) Act, 1975
(2)In particular, and without prejudice to the generality of the foregoing provision, 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, playgrounds and open spaces.(b)restriction or prohibiting the admission of animals or any class of animals to any parks, playground or open space;(c)removing from any park, playground or open space any person who is therein in contravention of any order or direction of any authority issued under this Act;(d)the time within which the annual return under section 10 shall be submitted to the State Government;(e)the procedure to be followed under sub-section (2) of section 9; and(f)all matters expressly required or allowed by this Act to be prescribed.
