Section 344 in The M.P. Municipal Corporation Act, 1956
344. Discharging fire arms.
- Whoever discharges fire-arms or lets off fire-works, fire-balloons, or detonators, or engages in any game in such a manner as to cause, or be likely to cause danger or annoyance to persons passing by or dwelling or working in the neighbourhood, or risk of injury to property, shall be punishable with fine which may extend to [two hundred rupees] [Substituted by M.P. Act No. 29 of 2003, for the word 'twenty rupees'],
