34. Penalty on householder for allowing letting off rockets, etc. without license.
- If any rockets are let off or fire-balloons sent up from within the precincts of any private premises or compound without a licence, the owner or occupier or person under whose immediate control the premises or compound is, shall, unless he can prove that the offence was committed without his knowledge, be punishable, on conviction before a Magistrate, with fine which may extend to one hundred rupees.
