Section 2 in Bihar Control of the Use & Play of Loud-Speakers Rules, 1951
2.
(1)No person shall use and play a loud-speaker within any area to which the Bihar Control of the Use and Play of Loud-Speakers Act, 1949 (Bihar Act XIII of 1950), applies-(a)at any time, within a radius of 440 yards from the outer compound wall of an indoor hospital.(b)between the hours of 11 p.m. and 5 a.m. at any other place, without the permission in writing of the District Magistrate, or the Sub-Divisional Officer of the Sub-Division within which the place is situated.(2)An application for permission to play a loud-speaker at any place, other than any place within a radius of 440 yards from an indoor hospital between the hours of 11 p.m. and 5 a.m. shall be made in the form annexed to these rules.FormForm of application for exemption from Rule 2(2) of the Bihar Control of the Use and Play of Loud-Speakers Rules, 1951.To,The District Magistrate...........................................................................................The Sub-Divisional Officer ....................................................................................
