Section 324 in The City of Nagpur Corporation Act, 1948
324. Use of steam whistle, etc.
(1)No person shall use or employ in any factory or other place any whistle or trumpet, or any other mechanical contrivance which emits an offensive noise, for the purpose of summoning or dismissing workmen or persons employed, nor shall any person by means of any contrivance increase the noise emitted in any such factory or place by the exhaust pipe of any engine, without the written permission of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.], in granting which, the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may impose such conditions as he may deem proper, restricting the times at which such whistle or trumpet or other contrivance may be used.(2)The [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may on giving one month's notice revoke any permission given under sub-section (1).(3)Whoever in contravention of the provisions of this section, uses or employs any whistle, trumpet or other contrivance, shall be punishable with fine which may extend to fifty rupees, and with a further fine which may extend to five rupees for every day during which the offence is continued.
