Section 71A(1) in The Madras City Police Act, 1888
(1)Whoever plays any music or uses any sound amplifier except at such times and in such area and subject to such conditions as shall, from time to time, be allowed by the Commissioner or subject to his orders, any Police Officer above the rank of a Head-Constable, shall be liable on conviction to fine not exceeding five hundred rupees or imprisonment which may extend to three months.
