(2)The District Magistrate may, by notification published in the Official Gazette in one or more newspapers circulating in the State, or by the erection of traffic sign(s) in suitable place(s), prohibit the use of horn, gong or and other device by drivers of motor vehicles for giving audible warning in any area:Provided that when the District magistrate prohibits the use of horn, gong or any other device for giving audible warning during certain specified hours he shall cause a suitable notice, in English and Hindi to be affixed below the traffic sign setting forth the hours within which such use is prohibited.
