(3)Prohibition on use of loud sounding devices at stands. - (i) No horn, gong, bell, whistle, gramophone, loudspeaker, musical instrument or other device for creating a loud sound shall be used to attract passengers to any stand.(ii)In the event of such use the manager and any contractor employed to administer the stand, and the owner, driver and conductor of the vehicle to which the sound was intended to attract customers shall, in addition to the person who used the instrument, be punishable for contravening this sub-rule, unless he can show that the use of the instrument was without his consent.
