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State of Haryana - Section

Section 197 in The Haryana Municipal Act, 1973

197. Discharging fire-arms, etc.

- Whoever, discharges fire-arms or lets fireworks, fire-balloons or detonators or engages in game any in such a manner as to cause, or be likely to cause, danger to persons passing by or dwelling or working in the neighbourhood, or risk of injury to property, shall be punishable with a fine which shall not be less than twenty-five rupees and more than two hundred rupees.