Section 7 in The M.P. Kolahal Niyantran Adhiniyam, 1985
7. Operation of loud speaker.
(1)Subject to the provisions of Section 5, the prescribed authority may permit operation of a loud-speaker in the following circumstances with restrictions attached thereto :-(a)the operation of loud-speaker may be permitted within closed doors and enclosed premises which are open to the public to the extent that noise is not carried outside such closed doors or enclosed premises;(b)operation of only a cone type loud-speaker enclosed within wooden cabinet shall be permitted in such premises which are either open or not closed on all sides and the loud speaker shall be so fixed as not to project sound away from the nearest building.(2)In all such cases where a loud-speaker is permitted to be operated, the prescribed authority may regulate the duration which shall not exceed six hours in any one day and shall be operated in such manner and during such time and under such conditions as may be prescribed to eliminate noise.(3)The prescribed authority may grant the permission under this section either generally or for a specified period or for specified purpose.
