Section 164(1) in The Orissa Motor Vehicles Rules, 1993
(1)No driver of a motor vehicle shall sound the horn or other device for giving audible warning with which the motor vehicle is equipped, or shall cause or allow any person to do so, needlessly or continuously or to an extent beyond that which is reasonably necessary to ensure safety. No driver shall also play or allow the playing of any such sound producing device in the vehicle causing annoyance to the public.
