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State of Rajasthan - Act

Rajasthan Noises Control Rules, 1964

RAJASTHAN
India

Rajasthan Noises Control Rules, 1964

Act 12 of 1963

  • Published on 15 July 1964
  • Commenced on 15 July 1964
  • [This is the version of this document from 15 July 1964.]
  • [Note: The original publication document is not available and this content could not be verified.]
Rajasthan Noises Control Rules, 1964(Act No. 12 of 1963), Notification No. F.17 (24) Home (A.Gr.L)/58, dated 15.7.1964,(Published in Rajasthan Gazette Part 4-C, Extraordinary, dated 3-8-1964)In exercise of the powers conferred by Section 9 of the Rajasthan Noises Control Act, 1963 (Rajasthan Act 12 of 1963), read with sections 3 and 4 thereof, the State Government hereby makes the following rules, the same having been previously published as required by sub-section (1) of Section 9 of the said Act, namely:-

1. Short title

- These rules may be called the Rajasthan Noises Control Rules, 1964.

2. Definitions

- In these rules, unless the context otherwise requires:-
(a)'Act' means the Rajasthan Noises Control Act, 1963 (Rajasthan Act 12 of 1963),
(b)'Section' means a section of the Act.

3. Manner of giving notice under section 3.

(1)A notice under sub-section (1) of section 3 declaring any noise to be nocturnal noise shall be proclaimed, in the area to which such declaration relates, by beat of drum or by the use of a loud-speaker, and copies of such notice shall be affixed-
(a)at conspicuous public places in the area,
(b)upon Notice Board of
(i)the court of District Magistrate,
(ii)the office of the Municipal Board or Council, as the case may be, constituted for the area, and
(iii)the office of the officer, other than the District Magistrate empowered to make such declaration, in case such declaration is made by him.
(2)The provisions of sub-rule (1) shall, mutatis mutandis, apply to a notice given under sub-section (2) of Section 3, prohibiting nocturnal noise.

4. Distance prescribed under clause (a) of section 4

- For the purpose of clause (a) of section 4, the distance from different premises specified below, within which no person shall use or play a loud-speaker or sound amplifier for broadcasting any speech, sermon, music or radio-programme or attach the same to any wireless receiving set or gramophone, shall be as state against each, namely-
(a) From hospital or from a building in which there is a telephoneexchange 150 meters
(b) From any educational institution managed, maintained,recognised or controlled by the State Government or a Universityestablished under any law for the time being in force or a localauthority, during the hours or working of such institution. 150 meters
(c) From any hostel maintained or recognised by the 150 metersState Government or University or local authority when suchhostel is in the use of students. 150 meters
(d) From a building in which a court or Government officer is heldduring the hours of working of such court or office 150 meters

5. Prescribed authority for the purpose of clause (b) of Section 4

- for the purpose of clause (b) of Section 4, the District Magistrate and the Sub-Divisional Magistrate, having jurisdiction over the area, shall each within their respective jurisdiction be the prescribed authority.