Section 304 in Gauhati Municipal Corporation Act, 1971
304. Discharging fire-works fire-arms etc.
- No one shall discharge any fire-arms or let off fireworks of fire-balloons or detonators or engaged in any game in such 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:Provided that all fire works or fire balloons or detonators used by private parties in all cases other than public festival shall be subject to prior information of the Corporation.
