Section 2 in The M.P. Kolahal Niyantran Adhiniyam, 1985
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"loud music" means sound produced on or from band, bag pipe, clarionet, shahnai, drum, bugle, dhole, daf, dafda, nagara, tasha or jhanj and includes any loud sound produced by any other instrument or means;(b)"loud speaker" means an amplifier or any other device used for the purpose of amplifying sound;(c)"noise" means sound from any source whatsoever of such character as causes or is likely to cause mental or physical discomfort to a man of ordinary sensibility or susceptibility or causes or is likely to cause disturbance in the study;(d)"prescribed authority" means the District Magistrate or such other authority or officer not below the rank of a Naib Tahsildar as may be empowered by the District Magistrate in writing in the behalf;(e)"public place" means a place to which public have access or have a right to resort or over which public have a right to pass and includes,-(i)street or way, whether a thorough-fare or not;(ii)shops, hotels, restaurants as are adjacent to the aforesaid;(iii)such other place as the State Government may, by notification, specify in this behalf.(f)"soft music" means sound produced on or from any of the following instruments, namely :-(i)sitar, sarangi, ektara, violin, bansi, dilrubam, bin, veena, sarod, jaltarang;(ii)piano, harmoniyam, gramophone, tabla, khanjari, dholak and mridang;(iii)transistor, record-player, stereo or radio in so far as musical programmes only are concerned.
