Section 3(1) in Rajasthan Noises Control Rules, 1964
(1)A notice under sub-section (1) of section 3 declaring any noise to be nocturnal noise shall be proclaimed, in the area to which such declaration relates, by beat of drum or by the use of a loud-speaker, and copies of such notice shall be affixed-(a)at conspicuous public places in the area,(b)upon Notice Board of(i)the court of District Magistrate,(ii)the office of the Municipal Board or Council, as the case may be, constituted for the area, and(iii)the office of the officer, other than the District Magistrate empowered to make such declaration, in case such declaration is made by him.
