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State of Rajasthan - Section
Section 4 in Rajasthan Noises Control Rules, 1964
4. Distance prescribed under clause (a) of section 4
- For the purpose of clause (a) of section 4, the distance from different premises specified below, within which no person shall use or play a loud-speaker or sound amplifier for broadcasting any speech, sermon, music or radio-programme or attach the same to any wireless receiving set or gramophone, shall be as state against each, namely-| (a) | From hospital or from a building in which there is a telephoneexchange | 150 meters |
| (b) | From any educational institution managed, maintained,recognised or controlled by the State Government or a Universityestablished under any law for the time being in force or a localauthority, during the hours or working of such institution. | 150 meters |
| (c) | From any hostel maintained or recognised by the 150 metersState Government or University or local authority when suchhostel is in the use of students. | 150 meters |
| (d) | From a building in which a court or Government officer is heldduring the hours of working of such court or office | 150 meters |