32. Power to prohibit, etc., continuance of music, sound or noise.
(1)If the Commissioner, for an area under his charge, is satisfied from the report of an officer-in-charge of a police station, or another information received by him, that it is necessary to do so in order to prevent annoyance, disturbance, discomfort or injury, or risk of annoyance, disturbance, discomfort or injury, to the public or to any person who dwells, or occupies property, in the vicinity, he may, by written order, issue such directions as he may consider necessary to any person for preventing, prohibiting, controlling or regulating,-(a)the event or its continuance in any street, open space or any other premises of, -(i)any vocal or instrumental music,(ii)sound caused by the playing, beating, clashing, blowing or use in any manner whatsoever of any instrument, appliance or apparatus or contrivance which is capable of producing or reproducing sound, or(iii)use of loudspeaker or other apparatus for amplifying any musical or other sound at such pitch or volumes as may cause disturbance to others; or(b)the carrying on, in any premises, of any trade, avocation or operation resulting in or attended with noise:Provided that no direction shall be issued to any person under Clause (b) without giving to such person an opportunity of being heard in the matter.(2)The Commissioner may, either on his own motion or on application of any person aggrieved by an order made under Sub-section (1), either rescind or modify or alter any such order:Provided that before any such application is disposed of, the Commissioner shall afford to the applicant an opportunity of appearing before him either in person or by counsel for showing cause against the order and shall, if he rejects any such application either wholly or in part, record the reasons for such rejections.
