74. - Penalty for lighting bonfire, burning straw, drawing, carrying, dragging or burning any effigy, discharging fire-arm, etc., in or near any public place
Whoever, except at such times and places as the Commissioner may allow, in or near any public place lights any bonfire, sets fire to or burns any straw or other matter, or draws, carries, drags, or burns any effigy or discharges any fire-arm or air gun, lets off or discharges any firework, or sends up any fire balloon, or permits such act to be done in premises over which he has control, shall be liable on conviction to fine not exceeding fifty rupees. In the event of any such act being done within any private premises, the person having the immediate control of such premises shall be deemed to have permitted the act, unless he can prove that the act was committed without his knowledge.
