Section 356 in Karnataka Municipal Corporations Act, 1976
356. Prohibition of use of steam-whistle or steam-trumpet without permission of the Commissioner.
(1)No person shall, without the written permission of the Commissioner, use or employ in any factory or any other place, any steam-whistle or steam-trumpet for purpose of summoning or dismissing workmen or persons employed.(2)The Commissioner may at any time revoke any permission which he has given for the use of any such instrument as aforesaid, on giving one month's notice to the person using the same.
