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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(1)(r) in The Karnataka Police Act, 1963.

(r)licensing, controlling or, in order to prevent obstruction, inconvenience, annoyance, risk, danger or damage to the residents or passengers in the vicinity, prohibiting,—
(i)the illumination of streets and public places and the exteriors of buildings abutting thereon by persons other than servants of Government or Municipal Officers duly authorised in that behalf;
(ii)the blasting of rock or making excavations in or near streets or public places;
(iii)the using of a loudspeaker in or near any public place or in any place of public entertainment;