Section 2 in The Punjab Instruments (Control of Noises) Act, 1956
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. - No 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)in or upon any street or bazar or open space;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.] [Substituted by Haryana Act No. 8 of 1978.]
