Section 17C in The Calcutta Suburban Police Act, 1866
17C. Power to order discontinuance of music in certain cases.—
(1)The Commissioner of Police may, upon complaint made to him in writing by any person, by written order direct the discontinuance in any place of music or singing, the beating of drums or tomtoms, and the blowing or sounding of horns or other noisy instruments if he is satisfied that the same is a nuisance and ought to be summarily stopped either on account of the dangerous illness of, or because if seriously interferes with the reasonable occupation of, any person resident or lawfully engaged in the neighbourhood:Provided that in any case where the discontinuance of music, or other sounds as aforesaid, is so ordered, it shall be lawful for a Magistrate, upon the complaint of any person aggrieved and if satisfied that the order complained of is unreasonable under the circumstances, to alter or reverse such order as he deems fit, and the Commissioner of Police shall give effect to any such alteration or reversal:Provided also that nothing in this section shall apply to music or other sounds as aforesaid in any place of public worship, or on the occasion of any religious observance or ceremony.(2)Any person who contravenes an order of the Commissioner of Police passed under sub-section (1) shall be punished with a fine which may extend to one hundred rupees.
