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State of Bihar - Section

Section 208 in The Bihar Motor Vehicles Rules, 1992

208. Restriction on use of sound signals.

- The District Magistrate, may; by notification published in the Official Gazette or in one or more newspaper, and by the erection of traffic sign in suitable places, prohibit the use of any horn or such other device, in any area under his jurisdiction during such hours as may be specified in the notification.