Section 6(f) in Haryana Municipal (Dangerous and Offensive Trades) Bye-laws, 1982
(f)that the licensee shall not permit any work to be carried on at the licensed premises which give rise to loud and offensive noises between 7 p.m. and 6 a.m. in summer and between 7 p.m. and 7 a.m. in winter unless he has been specially permitted in writing by the committee in this behalf;
