Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 43D(1)] [Section 43D] [Entire Act]

Bengal Presidency - Subsection

Section 43D(1)(a) in The Calcutta Police Act, 1866

(a)If, in the opinion of the Commissioner of Police, it is necessary so to do for the purpose of preventing annoyance to, or injury to the health of, the public or of any section thereof, or for the purpose of maintaining public peace and tranquility, he may by order prohibit, restrict, regulate or impose conditions on, the use or operation in any area within the town of Calcutta or in any vehicle within such area, of micro-phones, loudspeakers or other apparatus for amplifying music or other sounds.