2. Control of light and sounds .-(1) The Central Government or the State Government may by order provide-
(a)for prohibiting or regulating the display of lights of any specified description;(b)for the screening of any lighting apparatus, whether for the time being alight or not, carried on, or attached to any specified class of vehicles;(c)for securing that, in specified circumstances indication of the position of such premises and places, and warning of the presence of such vehicles and vessels as may be specified shall be given by means of such light as may be specified, and for prescribing the manner in which any apparatus used for the purpose of exhibiting such lights is to be constructed, installed or used;(d)for prohibiting or regulating the use of roads by any particular class of traffic, so far as appears to it to be necessary for avoiding danger consequent on compliance with any provisions of an order made under this rule which relates to the lighting of roads or of vehicles on roads;(e)for prohibiting or regulating such activities as may be specified, being activities which consist of or involve the emission of smoke, flames, sparks or glare or the making of noise.(2)An order under sub-rule (1) may be made so as to apply to any specified area or premises, may make different provisions as respects different parts of an area or different classes of premises, places, vehicles or vessels therein, may provide for exempting any premises, places, vehicles or vessels (either absolutely or conditionally), from the operation of any of the provisions of the order, and may contain such incidental and supplementary provisions as appear to the authority making the order to be necessary or expedient for the purposes of the order.(3)If any order made under sub-rule (1) is contravened in respect of, or in relation to, any light, premises, place, vehicles, vessel, apparatus, road or activity to which the order applies, any police officer, or any person authorised in this behalf by the authority making the order may take such steps and use such force as may, in his opinion, be reasonably necessary for giving effect to the order and in the exercise of this power shall have a right of access to any land or other property whatsoever.(4)If any order made under this rule is contravened in respect of any premises, place, vehicle or vessel, the occupier of the premises or place, the person in charge of the vehicle, or the master of the vessel, as the case may be shall, without prejudice to any proceedings which may be taken against any other person, be deemed to have contravened the provisions of this rule:Provided that in any proceedings which by virtue of this sub-rule are taken against any person in respect of a contravention of such an order on the part of another person, it shall be a defence for the accused to prove that the contravention or non-compliance occurred without his knowledge and that he exercised all due diligence to secure compliance with the order.
