Section 119(2) in The Central Motor Vehicles Rules, 1989
(2)No [motor vehicle including agricultural tractor] [Substituted by GSR 111(E), dated 10.2.2004, for 'motor vehicle'(w.e.f. 10.8.2004).] [and combine harvester] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] shall befitted with any multi-toned horn giving a succession of different notes or with any other sound-producing device giving an unduly harsh, shrill, loud or alarming noise.
