Section 2(d) in The Noise Pollution (Regulation And Control) Rules, 2000
(d)[ "Court" means a governmental body consisting of one or more Judges who sit to adjudicate disputes and administer justice and includes any Court of law presided over by a Judge, Judges or a Magistrate and acting as a tribunal in civil, taxation and criminal cases; [ Inserted by S.O. 1046(E), dated 22.11.2000 (w.e.f. 24.11.2000).]
