Section 202(j) in The Himachal Pradesh Municipal Corporation Act, 1994
(j)prohibit the letting off of fire-arms, fire works, fire-balloons, bombs or detonators except (1) with the permission of the municipality or of a municipal officer empowered to give such permission, (2) subject to such conditions as the municipality may impose, and (3) on payment of such fees, if any, as may at any time have been fixed by the municipality in that behalf;
