Section 342(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)The Commissioner may by general or special order prohibit the beating of the drums blowing of horn or trumpet or beating or sounding of any other instrument or making of any noise on any utensil in any specified area or street, either generally or during specified hours ;Provided that the Commissioner may grant exemption to any person for reasons to be recorded in writing.
