Section 3 in Bihar Control of the Use & Play of Loud-Speakers Act, 1955
3. Restriction against use and play of loud-speakers.
- No person shall use and play a loud-speaker-(a)within such distance as may be prescribed from a hospital or from a building in which there is a telephone exchange; or(b)within such distance as may be prescribed from any educational institution maintained, managed, recognised or controlled by the State Government, a University established under any law for the time being in force, or a local authority or admitted to such University, or any hostel maintained, managed or recognised by such institution when such institution or hostel is in the use of students; or(c)within such distance as may be prescribed from a building in which a Court is held during the hours of working of such Court; or(d)between the hours of 10 P.M. and 6 A.M. without the permission in writing of the prescribed authority:Provided that the provision of clause (b), (c) or (d) shall not apply to any local area other than a municipal area until a notification applying the provision to such local area has been published in the Official Gazette by the State Government or the prescribed authority.Explanation. - A 'municipal area' means any area constituted for the time being a municipality or a notified area under the Bihar and Orissa Municipal Act, 1922 (B. & O. Act VII of 1922), and includes Patna as defined in the Patna Municipal Corporation Act, 1951 (Bihar Act XIII of 1952).
