Section 185 in The Chhattisgarh Motor Vehicles Rules, 1994
185. Prohibition or restriction on the use of Audible Signals.
(1)No driver of a motor vehicle shall sound the horn or other device for giving audible warning with which the motor vehicle is equipped or shall cause or allow any person to do so continuously or to an extent beyond what is necessary to ensure safety.(2)The District Magistrate may, by notification published in one or more regional newspapers circulating in the area, and by the erection in suitable place of mandatory traffic sign, M 18 as set forth in the Schedule lo the Act, prohibit the use by driver of a motor vehicle of any horn, going or other device for giving audible warning in any area within the district and during such hours as may be specified in the notification :Provided that when the District Magistrate prohibits the use of any horn, going or other device for giving audible warning during certain specified hours he shall cause a suitable notice in Hindi and English to be affixed below the traffic sign setting forth the hours within which such use is so prohibited.(3)The provisions of sub-rules (1) and (2) shall not apply to the driver of a Fire-brigade while proceeding to extinguish fire or the driver of an ambulance while carrying a serious patient or the driver of a vehicle in which the Chief Justice of India or of any State or the Judge of Supreme Court or the Judge of any High Court is travelling.
