Section 3 in The Punjab Instruments (Control of Noises) Act, 1956
3. [ Restriction on the use of instruments.- N [Substituted by Punjab Act No. 17 of 1969.]
o person shall use or operate any instruments -(a)in or upon any premises at such pitch or volume as to be audible beyond the precincts thereof; or(b)on any road, street, thoroughfare or other public or vacant place;except under the written permission of the District Magistrate or any officer authorised by him in this behalf and under such conditions as may be attached to it.]
