Section 27(1) in The Motor Vehicles (Driving) Regulations, 2017
(1)The driver of a vehicle designated by the State Government for emergency services under sub-rule (4) of rule 108 of the Central Motor Vehicles Rules, 1989 including a vehicle used as ambulance or for fire-fighting or for salvage purposes or a police vehicle, shall operate the multi-toned horn (siren) and the multi-coloured light with flasher only when the vehicle is responding to an emergency call or an alarm.
