Section 164 in The Orissa Motor Vehicles Rules, 1993
164. Restriction on use of sound signals.
(1)No driver of a motor vehicle shall sound the horn or other device for giving audible warning with which the motor vehicle is equipped, or shall cause or allow any person to do so, needlessly or continuously or to an extent beyond that which is reasonably necessary to ensure safety. No driver shall also play or allow the playing of any such sound producing device in the vehicle causing annoyance to the public.(2)The District Magistrate may, by notification published in the Official Gazette or in one or more newspapers in the district and by the erection in suitable places of traffic sign No. M-18 as set forth in the Schedule to the Act, prohibit the use, by driver of motor vehicle of any horn, gong or other device for giving audible warning in any area within the district and during such hours as may be specified in the notification.Provided that when the District Magistrate prohibits the use of any horn, gong or other device for giving audible warning during certain specified hours, he shall cause a suitable notice in English and Oriya, setting forth the hours within such use is so prohibited to be affixed below the traffic sign.
