Back
THE ORISSA FIRE-WORKS & LOUD SPEAKERS (REGULATION) AMENDMENT ACT, 1996
THE ORISSA FIRE-WORKS & LOUD SPEAKERS (REGULATION) AMENDMENT ACT, 1996
[For the bill, See Orissa Gazette, Extraordinary, dated the 2nd July 1996 (No. 675)]
ORISSA ACT 13 OF 1996
[Received the assent of the President on the 29th November 1996, first published in an extraordinary issue of the Orissa Gazette, dated the 27thDecember 1996]
AN ACT FURTHER TO AMEND THE ORISSA FIRE-WORKS AND LOUD SPEAKERS (REGULATION) ACT, 1958.
BE it enacted by the Legislature of the State of Orissa in the Forty-seventh Year of the Republic on India as follows:-
Short title and commencement.
1. (1) This Act may be called the Orissa Fire-works and Loud Speakers (Regulation) Amendment Act, 1996.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
Amendment of section 7.
Orissa Act 30 of 1958.
2. In the Orissa Fire-works and Loud Speakers (Regulation) Act, 1958, for section 7, the following section shall be substituted, namely:-
“7. (1) Any Police Officer not below the rank of Assistant Sub-Inspector of Police, who detects a person displaying any explosive fire-works or using and playing a loud speaker in contravention of any of the provisions of section 3 or section 3-A, may-
(i) arrest such person without warrant; and
(ii) seize the explosive fire-works found with, or in the custody, of, the person so displaying or, as the case may be, the loud speaker including its accessories so used and played.
2 of 1974
(2) The provisions of the Code of Criminal Procedure, 1973 shall apply to every seizure made under sub-section (1).
(3) An offence under this Act shall be bailable.”
