Section 40(10) in The Calcutta Suburban Police Act, 1866
(10)Whoever shall set fire to burn any straw or other matter, or light any bonfire; or wantonly discharge any firearm or air-gun, or let off, or throw any fire-work, or send up any fire baloon, except at such times and places as shall from time to time be allowed by the Commissioner of Police;Driving cart with insufficient greased wheels
