Section 275(1)(c) in The Gujarat Municipalities Act, 1963
(c)Use of steam whistles, etc. - prescribing the conditions on or subject to which and the circumstances in which and the areas or localities in respect of which licences may be granted, refused, suspended or withdrawn for the use of whistles and trumpets operated by steam or mechanical means in factories or other places for the purpose of summoning or dismissing workmen or persons employed;