Section 23(1) in The West Bengal Security Act, 1950
(1)The State Government may, for the purposes of preventing or suppressing subversive act s, by general or special order, prohibit, restrict, regulate or impose conditions on—(i)the use or operation in any street, square, public place or other open space of any apparatus for amplifying the human voice, or any reproduction of the human voice, such as a megaphone, or an electrically operated loudspeaker; and(ii)the use, operation or driving in any street, square, public place or other open space of any vehicle which carries or has attached to it any apparatus referred to in clause (i).
