Section 218(7) in The West Bengal Motor Vehicles Rules, 1989
(7)Permission to provide for the apparatus in accordance with sub-rule (1) or (6) of this rule shall be subject to the payment of the fee in the scale as prescribed in the Schedule F and on an inspection being made by the Authority granting the permit in the manner as it considers necessary.Explanation. - If a radio set, gramophone or microphone. tape recorder/cassette recorder, with or without loud speaker, a video set or any apparatus to display on the screen is operated in such a way as to be clearly audible at a distance of more than 305 centimetres from the centre, it shall be deemed to be a nuisance to the public.
