158. Regulation of the use of music and other sound systems in public places.
(1)Any Magistrate or the District Superintendent of Police or any officer not below the rank of Assistant/Deputy Superintendent of Police may regulate the time and the volume at which music and other sound systems are used in connection with any performances and other activities in or near streets or any public place that cause annoyance to the residents of the neighborhood.(2)It shall be the duty of any person intending to organize an event or performance at a public place at which music and other sound systems are used in connection with the performances to give intimation in writing to the concerned Magistrate and District Superintendent of Police or the Sub-Divisional Police Officer.(3)Any Magistrate or the District Superintendent of Police or any officer not below the rank of Assistant/Deputy Superintendent of Police, on receipt of such intimation or otherwise, and upon being satisfied that such an event, if allowed without due control and regulation, is likely to cause a breach of peace or annoyance to the residents of the neighborhood, may prescribe necessary conditions including making provisions for satisfactory regulatory arrangements, on which alone such event may take place. All orders and directions should be given within 48 hours of receipt of intimation, as far as possible.
