Section 4 in The Punjab Instruments (Control of Noises) Act, 1956
4. Limitation on the use of instruments.
- No person shall use or operate any instrument between ten o'clock in the night and six o'clock in the morning except with the written permission of the District Magistrate or any officer authorised by him in this behalf and under such conditions as may be attached to it.[4A. Fee. - No permission under section 3 or section 4 shall be given unless the application for permission bears a court fee stamp of the value calculated at the rate of five rupees for every day or part thereof in respect of which the permission is sought :Provided that where the permission is either refused or given for a period which is less than the one applied for, the amount of fee shall be refunded wholly or proportionately as the case may be.] [Inserted by Punjab Act No. 35 of 1960.]
