Section 170(2) in The Haryana Motor Vehicles Rules, 1993
(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.
