Section 5(2) in The M.P. Kolahal Niyantran Adhiniyam, 1985
(2)Loud speaker shall not also be operated or caused to be operated at any time other than that mentioned in such-section (1),-(a)for the purposes of advertising any entertainment, trade or business or for any other commercial announcement:Provided that the local authority or where there is no local authority, the prescribed authority may permit the use of loud speaker for any reasonable cause between the hours as may be specified by him for the aforesaid purposes on such terms and conditions as may be prescribed;(b)for playing records or taped music in any open place or public place;(c)within a distance of two hundred meters from a hospital, a nursing home, a telephone exchange, a Court, an educational institution or its hostel, Government offices, office of the local authority and bank :Provided that where a loud speaker is operated or caused to be operated beyond the above distance, its volume shall be so regulated as not to cause any disturbance or nuisance to the above institutions.
