Section 4 in The Orissa Fire-works and Loud Speakers (Regulation) Act, 1958
4. Application for permission.
(1)Any application for permission referred to in Clause (b) of Section 3 shall be made to the prescribed authority in such form as may be prescribed and shall bear a court-fee stamp of one rupee.(2)The prescribed authority may, for reasons to be recorded in writing, grant or reject the application and in granting such application may impose any restriction or condition subject to which the applicant may display fireworks or use and play a loud speaker.(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.
