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 [kq yh txg ds laj{k.k vkSj fofu;e u 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 ¼ laj{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 izo`Ùk 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 v uqj{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 izL rqr
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[k k 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 fofg r izkf/kdkjh }kjk vuqeksfnr lwph ds izfr dksbZ
vkifÙk gks] ,sls le; ds Hk hrj 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/kdkj h ds iwoZ Lohd`fr 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 Lohd`fr 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 esas vuqj{k.k djs(
;k
¼nks½ fdlh ,sls ikdZ ;k [ksy ds eSnku esa ;k ij iz{ksi] vf/kØe.k vojk s/k dks
fujkd`r ;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 f ooj.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 LFk kuh; izkf/kdkjh ds ;k mlesa fufgr
fdlh ikdZ] [ksy ds eSnku ;k [kqyh txg esa] jkT ; ljdkj }k jk ;k] ;FkkfLFk fr] ,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; l jdkj ;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/kd`r 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 eSn ku 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 t xg 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 Prade sh 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 A ct, 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 diffe rent 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 a s 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 repres entation, 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
81
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 buil ding 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 l ist
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
82
(2) of section 9, together with particulars as regards the n ature 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 Govern ment 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 spa ce 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 rubb ish 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 fr om any park, playground or open space any
person who is therein in contravention of any order or direction of
83
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 Legi slature 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 p rejudice to
the validity of anything previously done thereunder.
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