Section 553 in The Orissa Municipal Corporation Act, 2003
553. Prohibition of use of steam-whistle or steam trumpet and to regulate the use thereof.
(1)No person, shall without the written permission of the Commissioner, use or employ in any factory or any other place, any steam whistle or steam trumpet for purpose of summoning or dismissing workmen or persons employed.(2)The Commissioner may at any time revoke any permission which he has given for the use of any such instrument as aforesaid, on giving one months notice to the persons using the same :Provided that nothing in Sub-section (2) shall be deemed to require one month notice to be given by the Commissioner if he suspends or revokes any such permission for any reason.
