Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17D(1)] [Section 17D] [Entire Act]

Bengal Presidency - Subsection

Section 17D(1)(a) in The Calcutta Suburban Police Act, 1866

(a)If, in the opinion of the Commissioner of Police, it is necessary so to do for the purpose of preventing annoyance to, or injury to the health of, the public or any section thereof, or for the purpose of maintaining public peace and tranquillity, he may, by order prohibit, restrict, regulate or impose conditions on, the use or operation in any area within the suburbs of the town of Calcutta or in any vehicle within such area, of microphones, loudspeakers, or other apparatus for amplifying human voice or amplifying music or other sounds.