Section 342 in The Chhattisgarh Municipal Corporation Act, 1956
342. Heating of drums etc.
(1)The Commissioner may by general or special order prohibit the beating of the drums blowing of horn or trumpet or beating or sounding of any other instrument or making of any noise on any utensil in any specified area or street, either generally or during specified hours ;Provided that the Commissioner may grant exemption to any person for reasons to be recorded in writing.(2)Whoever contravenes any order issued by the Commissioner under this section shall be punishable with fine which may extend to one hundred rupees but not less than twenty-five rupees.(3)In the case of bands, each individual member of such band shall be punishable under this section.(4)For purposes of this section 'instrument' shall include a gramophone, a wireless receiver, a loudspeaker or other electrically operated means of producing or reproducing sound.(5)The Commissioner or any other officer of the Corporation authorised in this behalf may seize any such article or instrument making noise and shall produce it before the magistrate.
