Section 17D(1) in The Calcutta Suburban Police Act, 1866
(1)(a)If, in the opinion of the Commissioner of Police, it is necessary so to do for the purpose of preventing annoyance to, or injury to the health of, the public or any section thereof, or for the purpose of maintaining public peace and tranquillity, he may, by order prohibit, restrict, regulate or impose conditions on, the use or operation in any area within the suburbs of the town of Calcutta or in any vehicle within such area, of microphones, loudspeakers, or other apparatus for amplifying human voice or amplifying music or other sounds.(b)The State Government may, on its own motion or on the representation of any person or persons aggrieved, modify, alter or cancel any such order.er.
