67. Letting off firework, burning straw, etc., or firing gun in or near a public place.
- Except at such times or places as are permitted by the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] from time to time, whoever in or near a street or public place,-(a)sets fire to or burns any rubbish or straw or any other matter, or(b)lights a bonfire, or(c)lets off and throws a firework, andwhoever in or within two hundred yards of any street or public place,(d)wantonly discharges a firearm, or(e)sends up a rocket or balloon,shall, if he commits acts under sub-sections (d) or (e), be punished with imprisonment for a term which may extend to eight days or with fine which may extend to fifty rupees, and in other cases be punished with fine which may extend to fifty rupees.
