Section 170 in The Haryana Motor Vehicles Rules, 1993
170. Sound signals.
[Sections 111(2)(b) and 138(2)(i)]. - (1) No driver of a 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 other person to do so continuously or to an extent beyond what is necessary to ensure safety.(2)The Regional Transport Authority may, by notification published in the Official Gazette or in one or more newspaper in circulation in the area and by the erection in suitably placed traffic sign No. 7 as set forth in 5th Schedule to the Act, prohibit the use by drivers of motor vehicles of any horn, going other device for giving audible warning in any area during such hours as may be specified by him in the notification:Provided that when the Regional Transport Authority prohibits the use of any horning or other device for giving audible warning during certain specified hours as he shall cause a suitable notice, in English and Hindi language to be affixed below traffic sign setting forth the hours within such use is prohibited.
