(1)(a)If, in the opinion of the Commissioner of Police, it is necessary so to do for the purpose of preventing annoyance to, or injury to the health of, the public or of any section thereof, or for the purpose of maintaining public peace and tranquility, he may by order prohibit, restrict, regulate or impose conditions on, the use or operation in any area within the town of Calcutta or in any vehicle within such area, of micro-phones, loudspeakers or other apparatus for amplifying music or other sounds.(b)The State Government may, on its own motion or on the representation of any person or persons aggrieved, modify alter or cancel any such order.
