LexSection 294 — Care of naked lights.
The Cantonments Act, 2006
No person shall set a naked light on or near any building in any street or other public place in a cantonment in such manner as to cause danger of fire: Provided that nothing in this section shall be deemed to prohibit the use of lights for purpose of illumination on the occasion of a festival or public or private entertainment.Open in Lexace · Ask the AI about this section