(1)No person shall use or employ in any factory or other place any whistle or trumpet, or any other mechanical contrivance which emits an offensive noise, for the purpose of summoning of dismissing workmen or persons employed, nor shall any person by means of any contrivance increase the noise emitted in any such factory or place by the exhaust pipe of any engine, without the written permission of the Municipal Commissioner or the Executive Officer. In granting the permission, the Municipal Commissioner or the Executive Officer may impose such conditions as he may deem proper, restricting the times at which such whistle or trumpet or other contrivance may be used.(2)The Municipal Commissioner or the Executive Officer may on giving one month's notice revoke any permission given under sub-section- (1).(3)Whoever, in contravention of the provisions of this section, uses or employs any whistle, trumpet or other contrivance, shall be punishable with fine which may extend to two thousand rupees, and with a further fine which may extend to two hundred rupees for every day during which the offence is continued.
