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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Uttarakhand - Subsection

Section 51(3) in The Uttarakhand Police Act, 2007

(3)The District Superintendent of Police or any officer, not below the rank of Assistant/ Deputy Superintendent of Police, may regulate the time and the volume of music and other sound systems, which are being used in connection with any performance and other act ivities in or near any street or public place causing annoyance to the residents of the neighbourhood.