Legal Document View

Unlock Advanced Research with PRISMAI

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

State of Rajasthan - Section

Section 5 in Rajasthan Noises Control Rules, 1964

5. Prescribed authority for the purpose of clause (b) of Section 4

- for the purpose of clause (b) of Section 4, the District Magistrate and the Sub-Divisional Magistrate, having jurisdiction over the area, shall each within their respective jurisdiction be the prescribed authority.