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The Supreme Court has refused against imposing complete ban on firecrackers yet said that only less polluting green crackers could be sold by only licensed traders. The court has banned online sale of firecrackers protecting e-commerce websites to carry out its sale.
Duration for bursting crackers is also fixed by the court. On the day of Diwali and other religious festivals, it will be between 8PM to 10PM and on Christmas Eve and New Year it will be allowed between 11.45PM and 12.45AM and can only be burst in designated areas.
The bench of Justice A K Sikri and Ashok Bhusan had reserved its verdict on August 28 on the PIL filed by kid petitioners aged between three to four years named Arjun Gopal,Aarav Bhandhari and Zoya Rao Bhasin represented by their lawyer Gopal Sankaranarayanan who pleaded complete ban on sale, purchase and transportation of crackers.
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