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[Cites 0, Cited by 0] [Section 200] [Entire Act]

State of Haryana - Subsection

Section 200(k) in The Haryana Municipal Act, 1973

(k)prohibit the letting off of fire-arms, fireworks, fire-balloons, bombs or detonators except (1) with the permission of the committee or of a municipal officer empowered to give such permission, (2) subject to such conditions as the committee may impose, and (3) on payment of such fees, if any, as may at any time have been fixed by the committee in that behalf;