84. Temporary shops for possession and sale of fireworks during festivals
.-During festivals, the District Magistrate may issue temporary licences for possession and sale of fireworks in a temporary shop subject to the following conditions, namely:-(1)The fireworks shall be kept in a shed made of non-flammable material, which is closed and secured so as to prevent unauthorised persons having access thereto.(2)The sheds for possession and sale of fireworks shall be at a distance of at least three metres from each other and fifty metres from any protected work.(3)The sheds shall not face each other.(4)No oil burning lamps, gas lamps or naked lights shall be used in the shed or within the safety distance of the sheds. Electrical lights, if used, shall be fixed to the wall or ceiling and shall not be suspended by flexible wire. Switches for each shop shall be fixed rigidly to the wall and a master switch shall be provided for each row of sheds.(5)Display of fireworks shall not be allowed within fifty metres of any shed.(6)In one cluster not more than fifty shops shall be permitted.
