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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Bengal Presidency - Subsection

Section 66(11) in The Calcutta Police Act, 1866

(11)Whoever sets fire to or burns any straw or other matter, or lights any born-fire, or wantonly discharges any fire-arm, or air-gun, or lets off or throws any fire work, or sends up any fire-baloon, in or near any street or thoroughfare except at such times and places as shall from time to time be allowed by the Commissioner of Police;Illuminations