74
mÙkj izns"k ikdZ] [ksy dk eSnku vkSj [kqyh txg ¼laj{k.k vkSj fofu;eu½ vf/kfu;e] 1975 ¿mÙkj izns"k vf/kfu;e la[;k 55] 1975À
THE UTTAR PRADESH PARKS, PLAYGROUNDS AND OPEN SPACES
(PRESERVATION AND REGULATION) ACT, 1975
[U.P. Act No. 55 of 1975]
75
mÙkj izns"k ikdZ] [ksy dk eSnku vkSj [kqyh txg ¼laj{k.k vkSj fofu;eu½ vf/kfu;e] 1975 ¿mÙkj izns"k vf/kfu;e la[;k 55] 1975À
¿tSlk mÙkj izns"k fo/kku e.My }kjk ikfjr gqvkÀ
mÙkj izns"k esa ikdZ] [ksy ds eSnku vkSj [kqyh txg ds laj{k.k vkSj fofu;eu dk micU/k djus ds fy,
vf/kfu;e
1&& ¼1½ ;g vf/kfu;e mÙkj izns"k ikdZ] [ksy dk eSnku vkSj [kqyh txg ¼laj{k.k vkSj fofu;eu½ vf/kfu;e] 1975 dgk tk;xkA
¼2½ ;g mÙkj izns"k uxj egkikfydk vf/kfu;e] 1959 ds v/khu izR;sd uxj egkikfydk esa vkSj ;w0ih0 E;qfufliSfyVht ,sDV] 1916 ds v/khu izR;sd E;qfufliSfyVht ;k uksVhQkbM ,fj;k esa vkSj la;qDr izkar Vkmu ,fj;k vf/kfu;e] 1914 ds v/khu izR;sd Vkmu ,fj;k esa lfEefyr izR;sd {ks=ksa esa vkSj ,sls vU; {ks=ksa esa ftudks jkT; ljdkj le;≤ ij xtV esa vf/klwpuk }kjk bl fufeÙk fofufnZ'V djs] ykxw gksxkA ¼3½ ;g ,sls fnukad dks izoÙ̀k gksxk] tks jkT; ljdkj xtV esa] vf/klwpuk }kjk fu;r djs vkSj fofHkUu LFkkuh; {ks=ksa ds fy, fofHkUu fnukad fu;r fd;s tk ldrs gSA laf{kIr uke] foLrkj rFkk
izkjEHk
2&& bl vf/kfu;e esa] tc rd lanHkZ ls vU;Fkk visf{kr u gks %& ifjHkk'kk,a ¼d½ ^^[kqyh txg** dk rkRi;Z jkT; ljdkj ;k fdlh LFkkuh; izkf/kdkjh dh fdlh Hkwfe ls ¼pkgs f?kjh gqbZ gks ;k u gks½ gS ftl ij dksbZ bekjr ugha gS ;k ftlds chlosa Hkkx ls vf/kd ij dksbZ Hkou ugha gS vkSj ftldk lEiw.kZ ;k "ks'k Hkkx euksjatu] ok;q ;k izdk"k ds iz;kstukFkZ mi;ksx esa yk;k tkrk gS( ¼[k½ ^^ikdZ** dk rkRi;Z ml Hkw&[kaM ls gS] ftl ij dksbZ bekjr ugha gS ;k ftl ds chlosa Hkkx ls vf/kd ij dksbZ bekjr u gks vkSj ftlds lEiw.kZ ;k "ks'k Hkkx dk foU;kl o{̀k] ikS/ks] Qwyksa dh D;kjh lfgr m|ku ds :i esa ;k ykWu ds :i esa ;k ?kkl ds eSnku ds :i esa fd;k x;k gks vkSj ftldk vuqj{k.k euksjatu] ok;q ;k izdk"k ds fy, lkoZtfud lekxe&LFkku ds :i esa fd;k tkrk gks (
¼x½ ^^[ksy dk eSnku** dk rkRi;Z ml Hkw&[kaM ls gS ftldk vuqdwyu [ksy] [ksy&dwn ;k ØhM+k ds iz;kstukFkZ vkSj mi;ksx fdlh f"k{k.k laLFkk ;k Dyc ;k vU; leqnk; }kjk fd;k tkrk gS (
¼?k½ ^^fofgr** dk rkRi;Z bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa }kjk fofgr ls gSA
3&& ¼1½ fdlh {ks= esa bl vf/kfu;e ds izkjEHk ds i"pkr~ ,sls {ks= ds lHkh ikdksZa] [ksy ds eSnkuksa vkSj [kqyh txgksa dh lwph] js[kkfp= vkSj ekufp= lfgr] ,sls izkf/kdkjh }kjk ,sls le; ds Hkhrj vkSj ,slh jhfr ls tks fofgr dh tk;] rS;kj rFkk izdkf"kr dh tk;xhA ikdksZa] [ksy ds eSnkuksa vkSj
[kqyh txgksa dh lwfp;ksa
dks rS;kj vkSj izLrqr
djuk
¼2½ dksbZ fgrc) O;fDr mi/kkjk ¼1½ ds v/khu lwph ds izdk"ku ds fnukad ls rhu ekl ds Hkhrj ,slh lwph ls lEc) ;k mlesa vafdr fdlh ckr ds ckjs esa viuh vkifÙk;ksa vkSj lq>koksa dks fofgr izkf/kdkjh ds le{k fyf[kr :i esa izLrqr dj ldrk gSA ¼3½ fofgr izkf/kdkjh mi/kkjk ¼2½ ds v/khu izkIr vkifÙk;ksa vkSj lq>koksa ij] ;fn dksbZ gks] fopkj djus ds i"pkr~ vkSj ,slh vxzsrj tkap] ;fn dksbZ gks] tSlk og mfpr le>s] djus ds i"pkr~ lwph dk vuqeksnu ifj'dkj lfgr ;k jfgr dj ldrk gSA
¼4½ mi/kkjk ¼3½ ds v/khu fofgr izkf/kdkjh ds }kjk vuqeksfnr lwph ,sls izi= esa vkSj ,sls fooj.k lfgr gksxh vkSj ,slh jhfr esa izdkf"kr dh tk;xh] tSlh fofgr dh tk;A
76
¿m0iz0 ikdZ] [ksy dk eSnku vkSj [kqyh txg ¼laj{k.k vkSj fofu;eu½ vf/kfu;e] 1975À ¿/kkjk 4&9À ¼5½ ;FkkfLFkfr] mi/kkjk ¼1½ ;k mi/kkjk ¼4½ ds v/khu izdkf"kr fdlh lwph esa fufnZ'V ;k mldk vaxhHkwr dksbZ js[kk fp=] ekufp= ;k nLrkost turk ds fujh{k.k ds fy, ,sls LFkku vkSj le; ij tks fofgr fd;k tk;] miyC/k gksxkA
4&& ¼1½ dksbZ O;fDr ftls fofgr izkf/kdkjh }kjk vuqeksfnr lwph ds izfr dksbZ vkifÙk gks] ,sls le; ds Hkhrj tks fofgr fd;k tk;] jkT; ljdkj dks fyf[kr vH;kosnu dj ldrk gSA
ljdkj }kjk lwph dk
iqujh{k.k
¼2½ ,sls vH;kosnu ij jkT; ljdkj fofgr izkf/kdkjh ls ekeys dk vfHkys[k eaxk vkSj lEc) i{kdkjksa dks lquokbZ dk volj nsus ds i"pkr~ vkSj ;fn vko";d gqvk rks ,slh vxzsrj tkap djus ds i"pkr~ tks og vko";d le>s] lwph dk iqujh{k.k dj ldrh gSA ¼3½ mi/kkjk ¼2½ ds v/khu ;Fkk iqujhf{kr lwph dks xtV esa vkSj ,slh vU; jhfr ls tks fofgr dh tk;] izdkf"kr fd;k tk;xkA
5&& ¼1½ jkT; ljdkj fdlh le; ;k rks Lor% ;k LFkkuh; izkf/kdkjh ;k fdlh fgrc) O;fDr ds vuqjks/k ij /kkjk 3 ds v/khu vuqeksfnr ;k /kkjk 4 ds v/khu iqujhf{kr lwph dks ifjof)Zr] ifjofrZr ;k fo[kafMr dj ldrk gSA
¼2½ ,slk dksbZ ifjo)Zu] ifjorZu ;k fo[kaMu djus ds igys jkT; ljdkj fofgr jhfr ls ,sls ifjo)Zu] ifjorZu ;k fo[kaMu ds izk:i dks ,d uksfVl ds lkFk] ftlesa og fnukad fofufnZ'V gksxk] ftldks ;k ftlds i"pkr~ ml izk:i ij fopkj fd;k tk;xk] izdkf"kr djsxh vkSj ,slh vkifÙk;ksa vkSj lq>koksa ij tks bl izdkj fofufnZ'V fnukad ds iwoZ ml izk:i ds laca/k esa izkIr gks tk;sa] fopkj djsxhA
lwph dk ifjorZu ;k
fo[kaMu
6&& dksbZ ikdZ] [ksy dk eSnku ;k [kqyh txg tks] ;FkkfLFkfr] /kkjk 3 ;k /kkjk 4 ds v/khu izdkf"kr lwph esa fofufnZ'V gks] fofgr izkf/kdkjh ds iwoZ Lohdf̀r ds fcuk] ftl iz;kstu ds fy, mldk mi;ksx bl vf/kfu;e ds izkjEHk ds fnukad ds Bhd igys fd;k tk jgk Fkk] mlls fHkUu fdlh vU; iz;kstu ds fy, mi;ksx esa ugha ykbZ tk;xhA dqN ekeyksa esa ikdZ] [ksy
ds eSnku vkSj [kqyh txgksa
ds mi;ksx dk izfr'ks/k
7&& LFkkuh; izkf/kdkjh mu ikdksZa] [ksy ds eSnkuksa vkSj [kqyh txgksa dk tks mldh gksa ;k mlesa fufgr gksa vkSj /kkjk 3 ;k /kkjk 4 ds v/khu izdkf"kr lwph esa lfEefyr gksa] LoPN vkSj mfpr n"kk esa vuqj{k.k djsxkA
ikdksZa] [ksy ds eSnkuksa vkSj
[kqyh txgksa dk vuqj{k.k
8&& dksbZ O;fDr fofgr izkf/kdkjh dh iwoZ Lohdf̀r ds fcuk] dksbZ bekjr ugha cuk;sxk ;k dksbZ lajpuk ugha djsxk] ftlls /kkjk 3 ;k /kkjk 4 ds v/khu izdkf"kr lwph esa fofufnZ'V ikdZ [ksy ds eSnku ;k [kqyh txg dh mi;ksfxrk ds izHkkfor gksus dh laHkkouk gksA
bekjrksa vkfn ds fuekZ.k
dk izfr'ks/k
9&& ¼1½ fdlh ikdZ ;k [ksy ds eSnku dh fLFkfr esa tks fdlh LFkkuh; izkf/kdkjh esa fufgr u gks fdUrq /kkjk 3 ;k /kkjk 4 ds v/khu izdkf"kr lwph esa lfEefyr gks] fofgr izkf/kdkjh uksfVl }kjk ,sls ikdZ ;k [ksy ds eSnku ds Lokeh ;k v/;klh ls ;g vis{kk dj ldrk gS fd og&
ikdZ] [ksy ds eSnku
vkfn ds Lokeh dk
vkHkkj
¼,d½ ,sls ikdZ ;k [ksy ds eSnku dk LoPN vkSj mfpr n"kk esa vuqj{k.k djs( ;k
¼nks½ fdlh ,sls ikdZ ;k [ksy ds eSnku esa ;k ij iz{ksi] vf/kØe.k vojks/k dks fujkdr̀ ;k ifjofrZr djs ;k uksfVl esa fofufnZ'V fnukad ds Hkhrj ,sls ikdZ ;k [ksy ds eSnku esa fdlh bekjr esa ,slh ejEer djs tks fofgr izkf/kdkjh vko";d le>sA
77
¿m0iz0 ikdZ] [ksy dk eSnku vkSj [kqyh txg ¼laj{k.k vkSj fofu;eu½ vf/kfu;e] 1975À ¿/kkjk 10&12À ¼2½ ;fn Lokeh ;k v/;klh mi/kkjk ¼1½ ds v/khu uksfVl dk vuqikyu djus esa foQy jgs rks fofgr izkf/kdkjh Lo;a ,sls vfHkdj.k }kjk tks og mfpr le>s] bl ckr dh O;oLFkk dj ldrk gS] vFkkZr~ %&
¼,d½ ,sls ikdZ ;k [ksy ds eSnku dk LoPN vkSj mfpr n"kk esa vuqj{k.k ( ¼nks½ iz{ksi] vf/kØe.k ;k vojks/k dk fujkdj.k ;k ifjorZu (
¼rhu½ ,slh ejEer djuk tks og vko";d le>s] vkSj ,sls vuqj{k.k]
fujkdj.k] ifjorZu ;k ejEer dk O;; ,sls Lokeh ;k v/;klh ls ,slh jhfr esa tks fofgr dh tk;] olwy fd;k tk;xkA
¼3½ mi/kkjk ¼2½ ds v/khu olwyh ;ksX; O;; dh /kujkf"k ds ckjs esa fdlh fookn dk fofu"p; jkT; ljdkj }kjk fd;k tk;xk] ftldk fofu"p; vfUre gksxkA
¼4½ fofgr izkf/kdkjh mi/kkjk ¼2½ esa tSlk bafxr gS] oSlh dk;Zokgh djus ds ctk; ;k vykok Hkwfe dk vtZu ikdZ ;k [ksy ds eSnku ds :i esa Hkwfe ds izHkkodkjh izcU/k ds iz;kstukFkZ Hkwfe vtZu vf/kfu;e] 1894 ds v/khu djk ldrk gSA
¼5½ fdlh [ksy ds eSnku dk Lokeh ;k v/;klh] tks [ksy ds eSnku dk mi;ksx [ksy ds eSnku ls fHkUu fdlh :i esa ifjofrZr djus dk bPNqd gks] jkT; ljdkj dks [ksy ds eSnku esa vius vf/kdkj] gd vkSj fgr dks Ø; djus ds fy;s uksfVl ns ldrk gS vkSj ;fn jkT; ljdkj ,sls uksfVl ikus ds fnukad ls N% ekl ds Hkhrj ,sls vf/kdkj] gd vkSj fgr dks Ø; djus ds fy, viuh rS;kjh vkSj jtkeUnh dks laKkfir ugha djrk gS rks og ,sls [ksy ds eSnku dks ,sls mi;ksx esa yk ldrk gS] tSlk og pkgsA
10&& ¼1½ fofgr izkf/kdkjh /kkjk 3 ;k /kkjk 4 ds v/khu izdkf"kr lwph esa lfEefyr ikdksZa] [ksy ds eSnkuksa vkSj [kqyh txgksa ds laca/k esa ,d okf'kZd fooj.kh ,sls izi= esa vkSj ,sls C;ksjksa] lfgr] tks fofgr fd;s tk;sa] jkT; ljdkj dks izLrqr djsxkA ¼2½ mi/kkjk ¼1½ esa fufnZ'V fooj.kh ds lkFk mu ikdksZa vkSj [ksy ds eSnkuksa dk] ftuds laca/k esa /kkjk 9 dh mi/kkjk ¼2½ ds v/khu dk;Zokgh dh xbZ Fkh] ,d lwph Hkh gksxh vkSj mlds lkFk&lkFk muds laca/k esa dh xbZ dk;Zokgh ds izdkj vkSj muds mfpr vuqj{k.k ds ckjs esa mBk;s x;s dne ds laca/k esa O;ksjs gksaxsA
okf'kZd foojf.k;ksa dk
izLrqr fd;k tkuk
11&& ;fn dksbZ O;fDr jkT; ljdkj ;k LFkkuh; izkf/kdkjh ds ;k mlesa fufgr fdlh ikdZ] [ksy ds eSnku ;k [kqyh txg esa] jkT; ljdkj }kjk ;k] ;FkkfLFkfr] ,sls izkf/kdkjh }kjk bl fufeÙk tkjh fd;s x;s fdlh funs"k dk mYya?ku djds izos"k djrk gS ;k jgrk gS rks mls] fdlh vU; dk;Zokgh ij] izfrdwy izHkko Mkys fcuk tks mlds fo:) dh tk ldrh gS] dksbZ iqfyl vf/kdkjh ;k] ;FkkfLFkfr] jkT; ljdkj ;k ,sls izkf/kdkjh dh vksj ls dk;Z djus okyk dksbZ vU; O;fDr tks bl iz;kstukFkZ ,sls cy dk iz;ksx dj ldrk gS tks vko";d gks] ,sls ikdZ] [ksy ds eSnku ;k [kqyh txg ls gVk ldrk gSA vizkf/kd̀r O;fDr;ksa dks
gVkuk
12&& tks dksbZ /kkjk 4 ;k /kkjk 5 ds v/khu izdkf"kr lwph esa fofufnZ'V fdlh ikdZ] [ksy ds eSnku ;k [kqyh txg esa dksbZ dwM+k Qsadrk gS ;k taxy ;k ckM+ dk vfrØe.k djrk gS ;k mlesa Qy] Qwy] ikS/ks] ?kkl ;k fdlh Hkh vU; oLrq dks pqjkrk gS ;k {kfr igqapkrk gS ;k mlesa dksbZ viznw'k.k djrk gS] mls , slh vof/k ds fy, dkjkokl dk tks ,d ekl rd gks ldrk gS ;k tqekZus dk ;k nksuksa dk n.M fn;k tk;xkA
"kkfLr
78
¿m0iz0 ikdZ] [ksy dk eSnku vkSj [kqyh txg ¼laj{k.k vkSj fofu;eu½ vf/kfu;e] 1975À ¿/kkjk 13&14À 13&& bl vf/kfu;e ds v/khu ikdksZa] [ksy ds eSnku vkSj [kqyh txgksa dh lwph rS;kj vkSj izdkf"kr gksus rd ¼tks bl vf/kfu;e ds izkjEHk ls nks o'kZ dh vof/k ds Hkhrj iwjh dj nh tk;xh½ fdlh Hkwfe dk] tks bl vf/kfu;e ds izkjEHk ds fnukad ds Bhd iwoZ [kqyh txg gks ;k ftldk mi;ksx ikdZ ;k [ksy ds eSnku ds :i esa fd;k tkrk gks] ,sls ikdZ ;k [ksy ds eSnku ds flok; fdlh vU; iz;kstu ds fy, fofgr izkf/kdjh dh fyf[kr iwoZ vuqKk ds fcuk u rks mi;ksx fd;k tk;xk vkSj u cjrk tk;xkA
ikdZ vkfn dk vUrfje
laj{k.k
14&& ¼1½ jkT; ljdkj] xtV esa vf/klwpuk }kjk bl vf/kfu;e ds micU/kksa dks dk;kZfUor djus ds fy, fu;e cuk ldrh gSA
fu;e cukus dh "kfDr
¼2½ fo"ks'kr% vkSj iwoZorhZ micU/k dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls fu;eksa esa fuEufyf[kr ds fy, micU/k fd;k tk ldrk gS &
¼d½ ikdksZa] [ksy ds eSnkuksa vkSj [kqyh txgks a esa O;fDr;ksa ds izos"k] vkSj muesa vkSj muds vkl&ikl O;fDr;ksa ds vkpj.k dk fu;a=.k ;k fofu;eu (
¼[k½ fdlh ikdZ] [ksy ds eSnku ;k [kqyh txg esa i"kqvksa ;k fdlh oxZ ds i"kqvksa ds izos"k dk fucZU/ku ;k izfr'ks/k (
¼x½ fdlh ikdZ] [ksy ds eSnku ;k [kqyh txg ls fdlh ,sls O;fDr dks gVkuk tks mlesa bl vf/kfu;e ds v/khu tkjh fd;s x;s fdlh izkf/kdkjh ds fdlh vkns"k ;k funs"k dk mYya?ku djrs gksa (
¼?k½ le; ftlds Hkhrj /kkjk 10 ds v/khu okf'kZd fooj.kh jkT; ljdkj dks izLrqr dh tk;xh (
¼³½ /kkjk 9 dh mi/kkjk ¼2½ ds v/khu vuqlj.k dh tkus okyh izfØ;k ( vkSj ¼p½ bl vf/kfu;e }kjk Li'Vr% visf{kr ;k vuqer lHkh fo'k; ftUgsa fofgr fd;k tkuk gksA
¼3½ bl vf/kfu;e ds v/khu cuk;s x;s lHkh fu;e] cuk;s tkus ds i"pkr~ ;Fkk"kh?kz jkT; fo/kku e.My ds izR;sd lnu ds le{k] tcfd mldk l= gks jgk gks] de ls de dqy rhl fnu dh vof/k i;ZUr] tks ,d l= ;k ,d ls vf/kd vkuqØfed l=ksa esa lekfo'V gks ldrh gS] j[ks tk;saxs] vkSj tc rd fd dksbZ ckn dk fnukad fu;r u fd;k tk;] xtV esa izdkf"kr gksus ds fnukad ls ,sls ifj'dkjksa ;k vfHk"kwU;uksa ds v/khu jgrs gq,] izHkkoh gksaxs tks fo/kku e.My ds nksuksa lnu mDr vof/k esa djus ds fy, lger gksa] fdUrq bl izdkj dk dksbZ ifj'dkj ;k vfHk"kwU;u lEc) fu;e ds v/khu igys dh xbZ fdlh ckr dh oS/krk ij dksbZ izfrdwy izHkko u MkysxkA
79
THE UTTAR PRADESH PARKS, PLAYGROUNDS AND OPEN SPACES
(PRESERVATION AND REGULATION) ACT, 1975
[U.P. Act No. 55 of 1975]
AN
ACT
(As passed by the Uttar Pradesh Legislature) to provide for the preservation and regulation of parks, playgrounds and open spaces in Uttar Pradesh.
It is hereby enacted in the Twenty-sixth year of the Republic of India as follows:--
Short title,
extent and
commencement
1- (1) This Act may be called the Uttar Pradesh Parks, Playgrounds and Open Spaces (Preservation and Regulation) Act, 1975.
(2) It shall apply to the areas included in every Nagar Mahaplika under the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959, and every municipality or notified area under the U.P. Municipalities Act, 1916 and every town area under the U.P. Town Areas Act, 1914, and to such other areas as the State Government may, from time to time, by notification in the Gazette, specify in this behalf.
(3) If shall come into force on such date, as the State Government may, by notification in the Gazette, appoint, and different dated may be appointed for different local areas.
Definitions 2- In this Act, unless the context otherwise requires---
(a) "open space" means any land (whether enclosed or not), belonging to the State Government or any local authority, on which there are no buildings or of which not more than one-twentieth part is covered with buildings, and whole or the remainder of which is used for purposes or recreation, air or light;
(b) "park" means a piece of land on which there are no buildings or of which not more than one-twentieth part is covered with buildings, and the whole or the remainder of which is laid out as a garden with trees plants or flower-beds or as a lawn or as a meadow and maintained as a place for the resort of the public for recreation, air or light;
(c) "playground" means a piece of land adapted for the purpose of play, game or sport and used by any educational institution or club or other association;
(d) "prescribed" means prescribed by rules made under this Act. Preparation
and
submission of
lists of parks,
play grounds
and open
spaces.
3- (1) After the commencement of this Act in any area, a list, with plans and maps, of all parks, playgrounds and open spaces in such area, shall be prepared and published by such authority within such time and in such manner as may be prescribed.
(2) Any person interested may, within three months of the date of publication of the list under sub-section (1), submit his objections and suggestions in writing in respect of anything contained in or relating to such list to the prescribed authority.
80
(3) The prescribed authority may, after considering the objections and suggestions, if any, received under sub-section (2) and after making such further enquiry, if any, as it thinks fit, approve the list with or without modification.
(4) The list, approved by the prescribed authority under sub-section (3) shall be in such form and contain such particulars and shall be published in such manner as may be prescribed.
[The U.P. Parks, Playgrounds and Open spaces (Preservation and Regulation) Act, 1975] [Section 4-9]
(5) Any plan, map or document forming part of or referred to in any list published under sub-section (1) or sub-section (4), as the case may be, shall be available to the public for inspection at such place and such time as may be prescribed.
Revision of
list by
Government
4- (1) Any person who has any objection to the list approved by the prescribed authority, may, within such time as may be prescribed, make a representation in writing to the State Government.
(2) On such representation, the State Government may call for the records of the case from the prescribed authority and after giving the parties concerned an opportunity of being heard, and if necessary, after making such further inquiry, as it may consider necessary, revise the list.
(3) The list, as revised under sub-section (2), shall be published in the Gazette and in such other manner as may be prescribed. Variation or
revocation of
list
5- (1) The State Government may, at any time, either suo motu, or at the instance of a local authority, or of any person interested, add to, vary or revoke a list approved under section 3 or revised under section 4.
(2) Before making any such addition, variation or revocation, the State Government shall publish, in the prescribed manner, a draft of such addition, variation or revocation together with a notice specifying a date on or after which such draft will be taken into consideration and shall consider such objections and suggestions as may be received in respect of such draft before the date so specified.
Prohibition of
the use of
parks, play-
grounds and
open spaces in
certain cases
6- No, park, playground or open space, specified in the list published under section 3 or section 4, as the case may be, shall except with the previous sanction of the prescribed authority, be used for any purpose other than the purpose for which it was used on the date immediately preceding the date of commencement of this Act.
Maintenance
of parks, play-
grounds and
open spaces
7- The local authority shall maintain in a clean and proper condition all parks, playgrounds and open spaces belonging to or vested in it and included on the list published under section 3 or section 4. Prohibition of
construction of
building, etc.
8- No person shall, except with the previous sanction of the prescribed authority construct any building or put up any structure likely to affect the utility of the park, playground or open space specified in the list published
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under section 3 or section 4. Obligation of
owner of parks
playgrounds,
etc.
9- (1) In the case of a park or playground not vested in a local authority but included in the list published under section 3 or section 4, the prescribed authority may, by notice, require the owner or occupier of such park or playground---
(i) to maintain such park or playground in a clean and proper condition; or
(ii) to remove or alter any projection, encroachment or obstruction in or over any such park or playground or to make within a date specified in the notice such repairs to any building in such park or playground as the prescribed authority may consider necessary.
[The U.P. Parks, Playgrounds and Open spaces (Preservation and Regulation) Act, 1975] [Section 10-12]
(2) If the owner or occupier fails to comply with the notice under sub- section (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.
(3) Any dispute as to the amount of cost recoverable under sub-section (2), shall be decided by the State Government, whose decision shall be final.
(4) The prescribed authority may, instead of or in addition to taking action, as indicated in sub-section (2) cause the land to be acquired under the Land Acquisition Act, 1894, for the purpose of effective management of the land as a park or playground.
(5) Any owner or occupier of a playground desiring to convert a playground to any use other than as a playground may give notice to the State Government to purchase his rights, title and interest in the playground, and if the State Government does not signify its readiness and willingness within six months from the date of receipt of such notice to purchase such rights, title and interest, he may put such playground to such use as he desires. Submissio
n of
annual
returns
1
0-
(1) The prescribed authority shall submit to the State Government in such form and with such particulars, as may be prescribed an annual return in respect of the parks, playgrounds and open spaces included in the list published under section 3 or section 4.
(2) The return referred to in sub-section (1) shall also contain a list of the parks and playgrounds in respect of which action was taken under sub-section
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(2) of section 9, together with particulars as regards the nature of the action taken in respect of them and the steps taken in regard to their proper maintenance.
Removal
of
unauthoriz
ed persons
1
1- If any person enters or remains in any park, playground or open space belonging to or vested in the State Government or a local authority, in contravention of any direction issued in that behalf by the State Government or, as the case may be, by such authority, he may without prejudice to any other proceedings which may be taken against him, be removed from such park, playground or open space by any police officer or any other person acting on behalf of the State Government or such local authority, as the case may be, who may use such force for the purpose as may be necessary. Penalties 1
2-
Whoever throws any rubbish into any parks, playground or open space specified in the list published under section 4 or section 5 or gets over the railings or fence or steals or damages the fruits, flowers, plants, grass or any other thing whatsoever therein or commits any nuisance therein, shall be punishable with imprisonment for a term which may extend to one month or with fine or with both.
[The U.P. Parks, Playgrounds and Open spaces (Preservation and Regulation) Act, 1975] [Section 13-14]
Interim
preservation
of parks etc.
13- Until the preparation and publication of a list of parks, playgrounds and open spaces under this Act, (which shall be completed within a period of two years from the commencement of this Act) no land which in an open space or is used as a park or playground immediately preceding the date of commencement of this Act shall be used or dealt with for any purpose except as such park or playground save with the prior permission in writing of the prescribed authority.
Power to make
rules
14- (1) The State Government may, by notification in the Gazette make rules for the purpose of carrying out the provisions of this Act.
(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
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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.
(3) All rules made under this Act shall as soon as may be after they are made, be laid before each House of the State Legislature while it is in session for a total period of not less than thirty days comprised in its one session or more than one successive sessions, and shall, unless some later date is appointed, take effect from the date of their publication in the Gazette, subject to such modifications or annulments as the two Houses of the Legislature may, during the said period, agree to make so, however, that any such modifications or annulments shall be without prejudice to the validity of anything previously done thereunder.