Section 129 in The Himachal Pradesh Municipal Corporation Act, 1994
129. Use of steam whistles etc.
(1)No person shall use or employ, in any factory or other place, any whistle or trumpet or any other mechanical contrivance which emits an offensive noise for the purpose of summoning of dismissing workmen or person employed, nor shall any person by means of any contrivance increase the noise emitted in any such factory or place by the exhaust pipe of any engine, without the written permission of the municipality, in granting which, the municipality may impose such conditions as it may deem proper, restricting the time at which such whistle or trumpet, or other contrivance may be used.(2)The municipality may on giving one month's notice revoke any permission given under sub-section (1).(3)Whoever, in contravention of the provisions of this section, uses or employs any whistle, trumpet or other contrivance, shall be punishable with a fine which may extend to fifty rupees, and with a further fine which may extend to five rupees for everyday during which the offence is continued.
