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State of Madhya Pradesh - Section

Section 257 in The M.P. Municipalities Act, 1961

257. Flaying any game causing annoyance.

- Whoever flies kites, or discharges fire-arms or lets fireworks for fire-baloons or engages in any game, in such a manner as to cause or likely to cause danger or annoyance 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 five rupees.