Section 23(4) in The Motor Vehicles (Driving) Regulations, 2017
(4)The driver shall not-(a)sound the horn continuously or repeatedly or for a duration longer than necessary or in a residential areas or in a silence zone indicated by a mandatory sign;(b)make use of a cut-out by which exhaust gases are released other than through the silencer;(c)fit or use an air horn or a multi-toned horn giving a harsh, shrill, loud or alarming noise except as provided in sub-rule (3) of rule 119 of the Central Motor Vehicles Rules,1989; and(d)drive a vehicle which creates undue noise or causes an alarming sound when in motion.
