Section 178(2) in The Punjab Motor Vehicles Rules, 1989
(2)The District Magistrate may, by notification, published in the official Gazette or in one or more newspapers in circulation in the area and by the erection in suitably placed traffic sign No. 7 as set forth in the Fifth Schedule to the Act, prohibit the use by drivers of motor vehicles of any horn, gong, other device for giving audible warning in any area during such hours as may be specified by him in the notification :Provided that when the District Magistrate prohibits the use of any horning or other device for giving audible warning during certain specified hours he shall cause a suitable notice, in English and Punjabi languages to be affixed below the traffic sign setting forth the hours within which such use is prohibited.
