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The Supreme Court of India heard a case seeking a blanket ban on the sale, manufacture and use of crackers. The Hon’ble Bench of the Court comprising Justice AK Sikri took into consideration the lives of factory workers who engage in manufacturing of crackers. Therefore, the Judge urged the Government and the Cracker Manufacturers to find a solution for upholding the interests of factory workers and the environment.
The Court said that the low-emission green crackers might be manufactured and sold. Further, the court gave directions. It is pertinent to note the partial ban imposed by the apex court on the sale, manufacturing, and use of crackers considering the rise of pollution level in the country.
The Court issued directions to regulate the use of crackers by fixing time slots wherein crackers may be used, and by introducing other necessary measures.
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