Section 163(2) in The Orissa Motor Vehicles Rules, 1993
(2)Nothing contained in Sub-rule (1) shall apply to the transport of manufactured fireworks in public service vehicle, other than a motor car by person entitled to possess them without a licence as required under Sub-rule (1) of Rule 113 of the Explosives Rules, 1983 :Provided that-(i)not more than 2.5 kilograms of manufactured fireworks are so transported; and(ii)such fire work are contained in a substantial receptable which is exclusively appropriated for the keeping of explosive.
