Section 325 in The City of Nagpur Corporation Act, 1948
325. Discharging fire-arms. - Whoever discharges firearms or lets off fire-works, fire balloons, or detonators, or engages in any game in such a manner as to cause, or be likely to cause danger 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 rupees.
