Section 164(2) in The Orissa Motor Vehicles Rules, 1993
(2)The District Magistrate may, by notification published in the Official Gazette or in one or more newspapers in the district and by the erection in suitable places of traffic sign No. M-18 as set forth in the Schedule to the Act, prohibit the use, by driver of motor vehicle of any horn, gong or other device for giving audible warning in any area within the district and during such hours as may be specified in the notification.Provided that when the District Magistrate prohibits the use of any horn, gong or other device for giving audible warning during certain specified hours, he shall cause a suitable notice in English and Oriya, setting forth the hours within such use is so prohibited to be affixed below the traffic sign.
