Section 3 in Manipur Control of the Use and Play of Loud-Speakers Act, 1976
3. Restriction against use and play of Loud-Speakers.
- No person shall use and play a Loud-Speaker.(a)within such distance as may be prescribed from a hospital or form a building in which there is a telephone exchange, or(b)Within such distance as may be prescribed from any educational institution maintained, managed recognized or controlled by the State Government, a University established under any law for the time being in force or a local authority or admitted to such University, or any hostel maintained, managed or recognized by such institution when such institution or hostel is in the use of students, or(c)within such distance as may be prescribed from a building in which a Court is held during the hours or working of such Court or(d)between the hours of 10 A.M. and 5 A.M. without the permission in writing of the prescribed authority:Provided that the provisions of clause (b), (c) or (d) shall not apply to any local area other than a municipal area until a notification applying the provision of such local area has been published in the Official Gazette by the State Government the prescribed authority-Explanation. - "A Municipal Area" means any area constituted for the time being a municipality or a notified area under the Municipal Law for the times being in force in the State of Manipur.
