Section 174 in The Bihar Motor Vehicles Rules, 1992
174. Sound signals.
- Restriction on use of:-(i) No driver of a motor vehicle shall sound the horn or other device for giving audible warning with which the vehicle is equipped, or shall cause or allow any other person to do needlessly or continuously or to an extent beyond that which is reasonably necessary to ensure safety.(ii)The District Magistrate may by notification published in one or more newspapers circulating in the area in question and by the erection in suitable places of traffic Sign No. M18 as set forth in the Schedule to the Act, prohibit the use by drivers of motor vehicle of any horn, gong or other device for giving audible warning in any area within the city or district and during such hours as may be specified in the notification:Provided that, when the District Magistrate, prohibits the use of any horn, gong or other device for giving audible warning during certain specified hours, he shall cause a suitable notice, in English and in the script of the city or district setting forth the hours within which such use is so prohibited to be affixed below the traffic sign.
