Section 4(3) in The Orissa Fire-works and Loud Speakers (Regulation) Act, 1958
(3)In granting or rejecting an application or imposing any restriction or condition thereto, the prescribed authority shall have due regard to the following circumstances, namely :(a)the purpose or occasion, religious, ceremonial or otherwise in relation to which the application is made;(b)the nature and duration of such display or of such use and play;(c)the locality where such display or such use and play is proposed; and(d)the number of applicants on any one date as respects any one locality.
