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State of Uttar Pradesh - Section

Section 207 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

207. Discharging firearms, etc.

- Whoever discharges firearms or lets off fireworks or fire-baloons, or engages in a game, in such a manner as to cause, or to be likely to cause, danger to persons passing by or dwelling or working in the neighbourhood, or risk of injury to property shall be liable on conviction to a fine which may extend to twenty rupees.