Section 294(2) in The West Bengal Motor Vehicles Rules, 1989
(2)The Commissioner of Police in the city of [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.] including suburbs, and elsewhere, the District Magistrate may, by Notification published in the Official Gazette or in one or more newspapers in the said city or district, as the case may be, and by the erection in suitable places of traffic sign No.7 as set forth in Part A of the Schedule to the Act, prohibit the use by drivers of motor vehicles of any horn, gong or other device for giving audible warning in any area within the city or district and during such hours as may be specified in the notification :Provided that when the Commissioner of Police, or the District Magistrate, as the case may be, prohibits the use of any horn, gong or other device for giving audible warning during certain specified hours, he shall cause a suitable notice in English and in the script of the city or district setting forth the hours within which such use is so prohibited to be affixed the traffic sign.
