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State of Bihar - Act

Bihar Control of the Use & Play of Loud-Speakers Rules, 1951

BIHAR
India

Bihar Control of the Use & Play of Loud-Speakers Rules, 1951

Rule BIHAR-CONTROL-OF-THE-USE-PLAY-OF-LOUD-SPEAKERS-RULES-1951 of 1951

  • Published on 20 January 1952
  • Commenced on 20 January 1952
  • [This is the version of this document from 20 January 1952.]
  • [Note: The original publication document is not available and this content could not be verified.]
Bihar Control of the Use & Play of Loud-Speakers Rules, 1951Though the Act is of 1955 but the Rules in force are of Bihar Control of the Use and Play of Loudspeakers Act, 1949 (Bihar Act 13 of 1950) and was published in the Bihar Gazette, 1951.

1.

(1)These shall be called the Bihar Control of the Use and Play of Loud-Speakers Rules, 1951.
(2)They shall come into force with effect from the 20th January, 1952.

2.

(1)No person shall use and play a loud-speaker within any area to which the Bihar Control of the Use and Play of Loud-Speakers Act, 1949 (Bihar Act XIII of 1950), applies-
(a)at any time, within a radius of 440 yards from the outer compound wall of an indoor hospital.
(b)between the hours of 11 p.m. and 5 a.m. at any other place, without the permission in writing of the District Magistrate, or the Sub-Divisional Officer of the Sub-Division within which the place is situated.
(2)An application for permission to play a loud-speaker at any place, other than any place within a radius of 440 yards from an indoor hospital between the hours of 11 p.m. and 5 a.m. shall be made in the form annexed to these rules.FormForm of application for exemption from Rule 2(2) of the Bihar Control of the Use and Play of Loud-Speakers Rules, 1951.To,The District Magistrate...........................................................................................The Sub-Divisional Officer ....................................................................................

1. Name and address of the person seeking ............................................................permission in terms of rule 2(2) ..............................................................................

2. Reasons for which such permission is required....................................................

3. Date(s), hour(s), where the loud-speaker(s) will be played...................................

......................................................................................................Signature..................................Date..........................................