Section 25 in The West Bengal Fire Services Act, 1950
25. Penalty on house-holders for allowing rockets, etc., to let off 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 license, 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 [* * * *] [Words 'before a Magistrate' omitted by W.B. Act 7 of 1996.] with fine not exceeding [five thousand] [Words substituted for the words 'one hundred' by W.B. Act 7 of 1996.] rupees.
