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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

NCT Delhi - Subsection

Section 28(1)(o) in Delhi Police Act, 1978

(o)licensing, controlling or, in order to prevent obstruction, inconvenience, annoyance, risk, danger or damage to the residents or passengers in the vicinity, prohibiting the playing of music, the beating of drums, tom-toms or other instruments and the blowing or sounding of horns or other noisy instruments in or near streets or other public places;