74. Penalty for lighting bonfire, burning straw, [drawing, carrying, dragging or burning any effigy] [Inserted by Madras City Police (Amendment) Act, 1961 (Tamil Nadu Act 37 of 1961).], discharging fire-arm, etc., in or near any public place.
- Whoever, except at such times and places as the Commissioner may allow, in or near any [public place] [Substituted for words 'public street, place or thoroughfare' by section 2(vii) of the Chennai City Police and Towns Nuisances (Amendment) Act 1941 (Tamil Nadu Act XXIII of 1941). This Act was permanently re-enacted by section 2(1) of, and the First Schedule to, the Tamil Nadu Re-enacting Act, 1949 (Tamil Nadu Act X of 1949).] lights any bonfire, sets fire to or burns any straw or other matter, or draws, carries, drags, or bums any effigy or discharges any fire-arm or air-gun, lets off or discharges any firework, or sends up any fire-balloon, or permits such act to be done in premises over which he has control, shall be liable on conviction to fine not exceeding fifty rupees. In the event of any such act being done within any private premises, the person having the immediate control of such premises shall be deemed to have permitted the act, unless he can prove that the act was committed without his knowledge.
