Section 3(5) in The Noise Pollution (Regulation And Control) Rules, 2000
(5)An area comprising not less than 100 metres around hospitals, educational institutions and Courts may be declared [by the State Government] [Inserted by Notification No. S.O. 2555(E), dated 10.8.2017 (w.e.f. 14.2.2000).] as silence area/zone for the purpose of these rules.[Provided that, an area shall not fall under silence area or zone category, unless notified by the State Government in accordance with sub-rule(2).] [Inserted by Notification No. S.O. 2555(E), dated 10.8.2017 (w.e.f. 14.2.2000).]
