Section 89 in The Environment (Protection) Rules, 1986
89. [ Noise standards for fire-crackers. - [Inserted by Notification No. G.S.R. 682(E), dated 5.8.1999 (w.e.f. 19.11.1986)]
A. (i) The manufacture, sale or of fire-crackers generating noise level exceeding 125 dB(AI) of 145 dB(C) at 4 metres distance from the point of bursting shall be prohibited.(ii)For individual fire-cracker constituting the series (joined fire-crackers), the above mentioned limit be reduced by 5 log10 (N)dB, where N=number of crackers joined together.B. The broad requirements for measurement of noise from fire-crackers shall be-(i)The measurements shall be made on hard concrete surface of minimum 5 metre diameter or equivalent.(ii)The measurements shall be made in free field conditions, i.e, there shall not be any reflecting surface upto 15 metre distance from the point of bursting(iii)The measurement shall be made with an approved sound level meter.C. [Petroleum and Explosives Safety Organization] [Substituted by Notification No. G.S.R. 535(E) dated 7.8.2013 (w.e.f 19.11.1986)] shall ensure implementation of these standards.Note. - dB(AI) : A-weighted impulse Sound Pressure level in decibel dB(C)pk: C - weighted Peak Sound Pressure level in decibel.][D. The fire crackers for the purpose of export shall be exempted from the sub-paragraphs A,B and C above, subject to the compliance of the following conditions, namely :-(i)the manufacturer shall have an export order;(ii)the fire crackers shall conform to the level prescribed in the country to which it is exported;(iii)they shall have a different packing colour code; and(iv)there shall be a declaration on the box "not for sale in India" or "only for export in other countries.]
