The Punjab Instruments (Control of Noises) Act, 1956

PUNJAB
India

The Punjab Instruments (Control of Noises) Act, 1956

Act 36 of 1956

Published on 26 September 1956
Commenced on 26 September 1956
[This is the version of this document from 26 September 1956.]
[Note: The original publication document is not available and this content could not be verified.]

The Punjab Instruments (Control of Noises) Act, 1956Punjab Act No. 36 of 1956.Statement of Objects and Reasons. - The indiscriminate use of loudspeakers, amplifiers and such other apparatus emitting and transmitting sound is a great source of nuisance causing obstruction in streets and lanes, annoyance and injury to neighbours, especially student community; endangering health of aged and infirm who cannot enjoy sound sleep. In order to control this nusinance, the Bill has been framed.Published vide Punjab Government Gazette Extraordinary, 1956,Received the assent of the Governor of Punjab on the 26th September, 1956 and was first published for general information in the Punjab Government Gazette (Extraordinary) dated the 1st October, 1956.An Act to control the use and play of instruments such as loud- speakers, microphones and amplifiers.Be it enacted by the Legislature of the State of Punjab in the Seventh Year of the Republic of India as follows :-

1. Short title and commencement

. - (1) This Act may be called The Punjab Instruments (Control of Noises) Act, 1956.

(2)It shall come into force in such areas and on such dates as the State Government may, by notification in the Official Gazette, direct.

2. Definition

. - In this Act, unless there is anything repugnant in the subject or con - text -"Instrument" means a loudspeaker, an amplifier and such other apparatus for the play of sounds as may be declared to be an instrument under this Act by the State Government.

3. [ Restriction on the use of instruments.- N [Substituted by Punjab Act No. 17 of 1969.]

o person shall use or operate any instruments -

(a)in or upon any premises at such pitch or volume as to be audible beyond the precincts thereof; or

(b)on any road, street, thoroughfare or other public or vacant place;

except under the written permission of the District Magistrate or any officer authorised by him in this behalf and under such conditions as may be attached to it.]

4. Limitation on the use of instruments

. - No person shall use or operate any instrument between ten o'clock in the night and six o'clock in the morning except with the written permission of the District Magistrate or any officer authorised by him in this behalf and under such conditions as may be attached to it.

4A. [ Fee. [Inserted by Punjab Act No. 35 of 1960.]

- No permission under section 3 or section 4 shall be given unless the application for permission bears a court fee stamp of the value calculated at the rate of five rupees for every day or part thereof in respect of which the permission is sought :Provided that where the permission is either refused or given for a period which is less than the one applied for, the amount of fee shall be refunded wholly or proportionately as the case may be.]

5. Penalty

. - Whoever contravenes the provisions of the Act shall be liable to be punished with inprisonment of either description for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.

6. [ Offences to the cognizable. [Added by Punjab Act No. 42 of 1957]

- Notwithstanding anything contained in the Code of Criminal Procedure, 1898, an offence punishable under this Act shall be cognizable.]

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