Section 3 in The Jammu and Kashmir Instruments (Control of Noises) Act, 1959
3. Restriction on the use of instruments.
- No person shall use or operate any instrument in or upon any premises at such pitch or volume as to be audible beyond the precincts thereof, except under the written permission of the District Magistrate or any officer authorised by him in this behalf and under such conditions as may be attached to it.
