Section 3(b) in Bihar Control of the Use & Play of Loud-Speakers Act, 1955
(b)within such distance as may be prescribed from any educational institution maintained, managed, recognised or controlled by the State Government, a University established under any law for the time being in force, or a local authority or admitted to such University, or any hostel maintained, managed or recognised by such institution when such institution or hostel is in the use of students; or
