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[Cites 0, Cited by 1] [Section 158] [Entire Act]

State of Sikkim - Subsection

Section 158(1) in The Sikkim Police Act, 2008

(1)Any Magistrate or the District Superintendent of Police or any officer not below the rank of Assistant/Deputy Superintendent of Police may regulate the time and the volume at which music and other sound systems are used in connection with any performances and other activities in or near streets or any public place that cause annoyance to the residents of the neighborhood.