Section 8 in The Noise Pollution (Regulation And Control) Rules, 2000
8. Power to prohibit, etc., continuance of music sound or noise .-(1) If the authority is satisfied from the report of an officer in charge of a police station or other information received by him [including from the complainant] that it is necessary to do so in order to prevent annoyance, disturbance, discomfort or injury or risk of annoyance, disturbance, discomfort or injury to the public or to any person who dwell or occupy property on the vicinity, he may, by a written order, issue such directions as he may consider necessary to any person for preventing, prohibiting, controlling or regulating:-
(a)the incidence or continuance in or upon any premises of-(i)any vocal or instrumental music,(ii)sounds caused by playing, beating, clashing, blowing or use in any manner whatsoever of any instrument including loudspeakers, public address systems, appliance or apparatus or contrivance which is capable of producing or re-producing sound, or(b)the carrying on in or upon, any premises of any trade, avocation or operation or process resulting in or attended with noise.(2)The authority empowered under sub-rule (1) may, either on its own motion, or on the application of any person aggrieved by an order made under sub-rule (1), either rescind, modify or alter any such order:Provided that before any such application is disposed of, the said authority shall afford to the applicant [and to the original complainant, as the case may be,] [Inserted by S.O. 1569(E), dated 19.9.2006 (w.e.f. 19.9.2006). ] an opportunity of appearing before it either in person or by a person representing him and showing cause against the order and shall, if it rejects any such application either wholly or in part, record its reasons for such rejection.
