Section 3A in The Orissa Fire-works and Loud Speakers (Regulation) Act, 1958
3A. [ Power to prohibit display of explosive fire-works and use and play of loud speakers. [Inserted vide Orissa Act No.4 of 1979.]
- Notwithstanding anything contained in this Act, the District Magistrate or any other person authorised by the State Government in that behalf may, on being satisfied that in his opinion it is necessary in the public interest so to do, by an order In writing recording reasons therefor, prohibit the display of any explosive fire-works or the use and play of loud speakers, in any place and at any time.]
