Section 294 in The West Bengal Motor Vehicles Rules, 1989
294. Restrictions on use of siren and sound signals.
(1)No driver of a motor vehicle shall sound the horn or other run device for giving audible warning with which the motor vehicle is equipped, or shall cause or allow any other person to do so, needlessly or continuously or to an extent beyond that which is reasonably necessary to ensure safety.(2)The Commissioner of Police in the city of [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.] including suburbs, and elsewhere, the District Magistrate may, by Notification published in the Official Gazette or in one or more newspapers in the said city or district, as the case may be, and by the erection in suitable places of traffic sign No.7 as set forth in Part A of the Schedule to the Act, prohibit the use by drivers of motor vehicles of any horn, gong or other device for giving audible warning in any area within the city or district and during such hours as may be specified in the notification :Provided that when the Commissioner of Police, or the District Magistrate, as the case may be, prohibits the use of any horn, gong or other device for giving audible warning during certain specified hours, he shall cause a suitable notice in English and in the script of the city or district setting forth the hours within which such use is so prohibited to be affixed the traffic sign.(3)No motor vehicle, except those of Police Department being used as pilot vehicles for escorting vehicles of high dignitaries like Governor, Chief Minister, and such other vehicles as may be specified by the State Government from time to time, shall be fitted with a siren or a hooter or shall use such siren or hooter in any public place.
