Section 257 in The Chhattisgarh Municipalities Act, 1961
257. Playing any game causing annoyance.
- Whoever flies kites, or discharges fire-arms or lets fire works or fire balloons or engages in any game, in such a manner as to cause or likely to cause danger or annoyance to persons passing by or dwelling or working in the neighbourhood or risk of injury to property, shall be punishable with fine which may extend to twenty-five rupees.
