Section 24 in The West Bengal Fire Services Act, 1950
24. Penalty for letting off rockets, etc.
- Any person who, within any [area] [Word substituted for the words 'local area' by W.B. Act 21 of 1960.] in which this Act is in force, lets off rockets or sends up fire-balloons or sells fire-works without obtaining a license, [or where a license to sell fire-works has been granted, breaks any of the prescribed conditions specified therein] [Words inserted by W.B. Act 21 of 1960.] shall be punishable, on conviction [* * * *], [Words 'before a Magistrate' omitted by W.B. Act 7 of 1996.] with fine which may extend to [five thousand] [Words substituted for words 'one hundred' by W.B. Act 21 of 1960.] rupees for every such offence.
