Section 323 in The City of Nagpur Corporation Act, 1948
323. Beating drums, etc.
(1)Whoever, in contravention of any general or special prohibition issued by the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.], and without the permission of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.], beats a drum or blows a horn or trumpet or beats or sounds any other instrument or makes a noise on any utensil, shall be punishable with fine which may extend to twenty five rupees.(2)In the case of bands, each individual member of such band shall be punishable under this section.(3)For purposes of this section "instrument" shall include a gramophone, a wireless receiver, a loudspeaker or other electrically operated means of producing or reproducing sound.
