Section 343 in The Chhattisgarh Municipal Corporation Act, 1956
343. Use of steam, whistle, etc.
(1)No person shall use or employ in any factory or other place any whistle or trumpet, or any other mechanical contrivance which emits an offensive noise, for the purpose of summoning or dismissing work-men or persons employed, nor shall any person by means of any contrivance increase the noise emitted in any such factory or place by the exhaust pipe of any engine, without the written permission of the Commissioner in granting which the Commissioner may impose such conditions as he may deem proper, restricting the times at which such whistle or trumpet or other contrivance may be used.(2)The Commissioner may on giving one month's notice revoke any permission given under sub-section (1).(3)Whoever in contravention of the provisions of this section, uses or employs any whistle, trumpet or other contrivance, shall be punishable with line which may extend to five hundred rupees, and with a further fine which may extend to fifty rupees for every day during which the offence is continued.
