Section 5 in Bihar Control of the Use & Play of Loud-Speakers Act, 1955
5. Application for permission to use loud-speaker.
(1)Every application for permission under section 3 or 4 shall be made to the prescribed authority in the prescribed form and shall bear a court-fee stamp of one rupee:Provided that no fees shall be charged for applications for the use and play of loud-speakers for humanitarian purposes or for purposes connected with the maintenance of law and order.(2)The prescribed authority may grant or reject the application, and, in granting such application, may impose any restriction or condition subject to which the applicant may use and play a loud-speaker.
