Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY NATIONAL PARKS REGULATIONS, 1957 CONTENTS 1. Short title 2. Entry in certain places in park prohibited 3. Camping in a national park 4. Application for residing in park 5. Duties of Campers 6. Fires 7. Throwing of lighted cigarettes, etc. prohibited in national park 8. Fishing 9. Bathing and swimming 10. Sanitation 11. Plying of vehicles or playing of instruments at certain places and at certain hours prohibited 12. Prohibition of use of loud speakers or playing of music, etc 13. Protection of wild life 14. Dogs, cats and other pet animals 15. Collection of natural history specimens 16. Reports of accidents 17. Keeping of live-stock in national park 18. Driving of live stock in national park 19. Begging and soliciting alms 20. Behaving in-decently in parks 21. Playing games in unauthorised places 22. Intoxication and Gaming or wagering prohibited 23. Fortune telling prohibited 24. Meetings 25. Delivery of speeches etc. prohibited 26. Lost articles 27. Advertisements 28. Parking fee 29. Traffic Regulations 30. Refreshments 31. Reservation or closing of parks BOMBAY NATIONAL PARKS REGULATIONS, 1957 No. PGS 2555 J.- In exercise of the powers conferred by section 20 of the Bombay National Parks Act, 1950 (Bom. LIV of 1950), the Government of Bombay hereby makes the following regulations, namely:- 1. Short title :- These regulations may be called the Bombay National Parks Regulations, 1957. 2. Entry in certain places in park prohibited :- (1) There shall be exhibited at the entrance of every plantation, enclosure or building in a national park which is not intended for the use of the public a board with the works "No entry" written in legible letters in English and in such other regional language as the Park Officers may think fit. (2) No person shall, without the permission of the Park Officer, enter or attempt to enter into any such plantation, enclosure or building. 3. Camping in a national park :- (1) In every national park the Park Officer shall as far as practicable, allot a specified area for the purpose of camping (hereinafter referred to as the camp site) and indicate the same by means of a board with the words "Camp Site" written in legible letters in English or in any other regional language as the Park Officer may think fit for the information of the public visiting the park. (2) Except with the permission of the Park Officer, no person shall camp in the park outside the area so allotted under clause (1). 4. Application for residing in park :- (1) Any person desiring to reside in a national park shall make an application in that behalf to the Park Officer. On receipt of such application, the Park Officer may if he thinks fit issue a permit to the applicant to reside in the park on a site specified in such permit for a period not exceeding 72 hours: Provided that the Director may for good and sufficient reason grant a permit to such person for residing in the park for a period not exceeding fifteen consecutive days. (2) Notwithstanding anything contained in clause (1) the Park Officer may, at time, cancel the permit issue under clause (1) if in his opinion it is necessary that the site should be completed vacated; and there upon persons occupying the site shall vacate it. 5. Duties of Campers :- (1) Every person using a camp-site under these regulations: (a) shall kept the camp-site in a clean condition: (b) shall burn all combustible rubbish in camp fires and place all other garbage litter and refuse in receptacles provided for the purpose, or dispose of it in such manner as the Park Officer may direct: (c) shall not install any permanent camping facilities; (d) shall not dig or level the ground without the permission of the Park Officer; (e) shall remove tents, planks, platforms or any other material used in the construction of any temporary residence before his departure. (2) No person shall consume any food in any place outside the limits of the area allotted in this behalf by the Park Officer- Provided that the Park Officer may, in consultation with the Director, permit such consumption in such other area in the dark as maybe specified in that behalf. 6. Fires :- (1) Fires shall not be kindled near or on the roots of trees, dead wood, moss, dry leaves, or other vegetable refuse except in the regular fire places constructed for the convenience of the visitors or where is no such regular fire place then in some open space or rocks or earth after scraping away the dead wood moss, dry leaves o r any other combustible substance from around over an area considerably larger than that require for the fire. (2) Fires shall be lighted only when necessary and when no longer needed shall be completely extinguished. All members and charcoal shall be smothered with earth or water so that there does not remain any possibility of resignation. 7. Throwing of lighted cigarettes, etc. prohibited in national park :- (1) No lighted cigarette, cigar, pipe heel, march or other burning material shall be thrown or dropped on grass, leaves, tree mauled or other combustible or inflammable material in a national parks. (2) The Park Officer may prohibit smoking in a national park or any part thereof for such period as he may deem fit. (3) The Park Officer may prohibit the lighting of fires on any land within a national park or if in his opinion it is necessary to do so prevent any danger arising therefrom. (4) No fire crackers or noise producing fire works shall be used in a national park. 8. Fishing :- Except with permission of the Park Officer, no person shall fish in the waters of any pool, canal, river, stream or water reservoir, within the limits of a national park. 9. Bathing and swimming :- (1) Except with the permission of the Park Officer, no person shall bath or swim in any pool, canal, river, stream or reservoir in a national park. (2) No person shall also bath at any water hydrant or water tap in the national park. 10. Sanitation :- (1) No person shall wash any clothes or cooking or eating utensils in, or pollute in any other manner, water in a national park except at a place and in water reserved for the purpose. (2) Garbage, papers, litter, or refuse of any kind shall not be thrown or left along roads, or at any other place but shall be placed in the receptacles provided for the purpose or shall be disposed of in such a manner as may be directed by the Park Officer. (3) All water closets and urinals shall be used in a clean, sanitary and proper manner. (4) Urinating or defecating on, along or within sight of any road, tract, or trial within a national park shall be, prohibited. 11. Plying of vehicles or playing of instruments at certain places and at certain hours prohibited :- The Park Officer may fix hours during which quiet shall be maintained at any place within the boundaries of a national park and prohibit the running of motors or any other vehicle, or the playing of any noisy Instruments, at or near any place during such hours. 12. Prohibition of use of loud speakers or playing of music, etc :- (1) Gramophones, radios, loud speakers or the playing of music, the beating of drums, torn, toms or other instruments and the blowing or sounding of horns or other noisy instruments shall not be used in a national park or any part thereof to the annoyance of persons visiting the national park not to disturb the quiet of a camp. (2) No loudspeakers or public address systems, whether fixed or portable, shall be used in the national park without the permission in writing of the Director. 13. Protection of wild life :- (1) Hunting birds, nesting, killing, wounding, frightening, capturing or attempting to kill, wound, frighten or capture at any time any wild bird or animal in a national park except in defence of life or property shall be prohibited. (2) Any animal or bird so killed or wounded shall be handed over to, and shall be disposed of by, the Park Officer, in accordance with the provisions of s.39, s.40 of the Bombay Wild Animals and Wild Protection Act, 1951. (3) No person shall without the written permission of the Park Officer cany with him in a national park any explosive trap, net, fire-arm, bow and arrow, catapult or any other weapon likely to be used for hunting frightening snaring or trapping wild wife in the park: Provided that any officer or servant appointed under Section 16 of the Act while on duty may carry in with him, if necessary, fire-arms in the park for the performance of his duty. 14. Dogs, cats and other pet animals :- (1) Dogs, cats and other pet animals shall not be permitted in a national park: Provided that the Director may permit such animals in such areas of the national park as may be specified by him in this behalf. (2) Stray dogs and cats found in a national park may be disposed of by the Park Officer in such manner as he considers necessary. 15. Collection of natural history specimens :- (1) No person shall collect any natural history specimens within a national park without the written permission of the Director. (2) Any person desiring to collect such specimens in such parks shall make an application in that behalf to the Director. The applicant shall specify in detail the specimens which he wishes to obtain, and also the purpose for which they are required. (3) The Director may, if he is satisfied that there is no objection to grant the permission applied for, issue a permit in that behalf. 16. Reports of accidents :- All accidents of a serious nature occurring within a national park shall be reported to the Park Officer. 17. Keeping of live-stock in national park :- No person visiting a national park shall keep or allow grazing of live-stock brought by him at any place except in such area of the Park as have been fence in for this purpose after obtaining the requisite permission of the Officer in that behalf. 18. Driving of live stock in national park :- No live stock shall be driven in or through a national park except with the permission of the Park Officer and except on the roads or path stipulated by him in that behalf. 19. Begging and soliciting alms :- No person shall beg an solicit alms in national park. 20. Behaving in-decently in parks :- (1) No person shall wilfully and in-decently expose his person or use indecent language or behave In-decently, or riotously or in a disorderly manner in a national park. (2) No person shall sell or distribute any obscene book or leaflet in the park. 21. Playing games in unauthorised places :- No person shall play cricket, football, golf, quoits, lawn tennis or any other game or athletic sport or give a dancing or musical performance or other entertainment in a national except in places set apart therein for such games, performances or entertainments. 22. Intoxication and Gaming or wagering prohibited :- No person shall enter or remain in a national park in a state of Intoxication or shall assemble with others or join any assembly in the park for the purpose of gaming or wagering. 23. Fortune telling prohibited :- No person shall carry on the vocation of fortune-telling in a national park. 24. Meetings :- No person shall hold any meeting in a national park except with the permission of the Park Officer and in accordance with the conditions laid down by the Park Officer in that behalf. 25. Delivery of speeches etc. prohibited :- Delivering, uttering, reading aloud or making any public speech, lecture, prayer, scripture, or address of any kind or description whatsoever, or singing any scared or secular song, or entering into public discussion maintaining the right to deliver, utter and read any public speech, lecture, prayer, scripture, sermon, address, or holding or causing or taking part in any assemblage, or soliciting or collecting money without the written permission of the Director and except in strict conformity with the terms of any such permission shall be prohibited. 26. Lost articles :- (1) Persons finding lost articles within a national park shall deliver them at the office of the Park Officer together with full particulars regarding the circumstances under which they were found. If such articles other than those of a perishable nature are not claimed within six months from the date of such delivery the articles shall be handed over to the Police for disposal in accordance with the provisions of sections 82 to 88 of the Bombay Police Act, 1951: Provided that when such articles are claimed within the aforesaid period they shall not be delivered to the claimant except on his execution an indemnity bond in that behalf. (2) If any such articles are of a perishable nature the Park Officer may dispose of them in the manner directed by the Director in that behalf and the proceeds thereof, if any, shall be at the disposal of the Government. 27. Advertisements :- Private notices, advertisements, leaflets or bulletins shall not be distributed or displayed on or within a national park. 28. Parking fee :- A fee of four annas maybe charged as parking fees for those vehicles which are parked in the areas designated for such purposes within a national park. 29. Traffic Regulations :- (1) Any road or path in a national park may be closed by the Park Officer to all or any kind of traffic whenever he thinks it necessary to do so. (2) All vehicles shall enter or leave a national park by the entrances and exits provided in that behalf. (3) The Director may fix hours during which any of the roads or path in a national park shall be open to the public and give directions regarding the use of the same. 30. Refreshments :- (1) Any person, authorised by the State Government in this behalf, selling by himself or through his employees, in a national park. any articles of refreshment, shall maintain a list of articles sold to the public along with their rates as determined by the Director from time to time and affix the same in a conspicuous place where such articles are sold to the public. He shall also maintain a complaint book and keep it in a prominent place i.e. the establishment and shall show it to the Park Officer once a week for scrutiny. (2) No hawking in any form shall be permitted in a Park. 31. Reservation or closing of parks :- The Director may close any national park or any part therefor any period and also restrict the use of any portion thereof for any purpose.