Section 6 in The Noise Pollution (Regulation And Control) Rules, 2000
6. Consequences of any violation in silence zone/area .-Whoever, in any place covered under the silence zone/area commits any of the following offence, he shall be liable for penalty under the provisions of the Act:-
(i)whoever, plays any music or uses any sound amplifiers,(ii)whoever, beats a drum or tom-tom or blows a horn either musical or pressure, or trumpet or beats or sounds any instrument, or(iii)whoever, exhibits any mimetic, musical or other performances of a nature to attract crowds.
