Section 174(ii) in The Bihar Motor Vehicles Rules, 1992
(ii)The District Magistrate may by notification published in one or more newspapers circulating in the area in question and by the erection in suitable places of traffic Sign No. M18 as set forth in the Schedule to the Act, prohibit the use by drivers of motor vehicle of any horn, gong or other device for giving audible warning in any area within the city or district and during such hours as may be specified in the notification:
