Section 4 in Manipur Control of the Use and Play of Loud-Speakers Act, 1976
4. Power of Prescribed authority to issue permit.
- Notwithstanding anything contained in clause (a), (b) and (c) of section 3 a Loud-Speaker may be used and played with the permission in writing of the prescribed authority for any cultural, educational or humanitarian purposes or for purposes connected with the maintenance of law and order.
