1. The definition of "explosive" in Section 4, Explosives Act, is wide enough to include electric sparklets and the exemption of "toy fireworks" was removed by the amendment of the rules in 1917. The conviction is therefore correct but in view of the order of forfeiture, the fine is excessive. It is therefore reduced to Rs. 25 and the excess of fine if levied will be refunded-Otherwise this petition is dismissed.