(1)The District Police Chief may, in order to prevent nuisance, harm, odium, damage or risk to the public or to any person residing in an area if he is satisfied that it is necessary to do so, issue necessary special or general directions for preventing or regulating in any street, open space or any other building,-(a)any vocal or instrumental music or speech;(b)any sound caused by the use in any manner whatsoever of any instrument or contrivance which is capable of making, producing, reproducing or amplifying sound; or(c)any trade, vocation or activity which creates or causes any sound or noise.(2)The District Police Chief may either on his own motion or on the application of any person aggrieved by an order made under sub-section (1) rescind, modify or alter any such order.
