Section 138(c) in Police Regulations, Bengal , 1943
(c)The police should check the indiscriminate use of fireworks on all occasions private or public and the Superintendent should therefore specify among the conditions of a license or in the direction issued under section 30(1) of the Police Act, 1861, the number and type of fireworks, if any, that may be let off in any assembly or procession, after consulting if necessary the Municipal Commissioners.
