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Union of India - Section

Section 23 in The Motor Vehicles (Driving) Regulations, 2017

23. Use of horns and silence zones.

(1)Unnecessary use of horn is prohibited.
(2)As far as may be, the horn shall be sounded only when the driver apprehends danger to himself or to any other road user.
(3)The driver shall sound the horn when directed by the mandatory sign.
(4)The driver shall not-
(a)sound the horn continuously or repeatedly or for a duration longer than necessary or in a residential areas or in a silence zone indicated by a mandatory sign;
(b)make use of a cut-out by which exhaust gases are released other than through the silencer;
(c)fit or use an air horn or a multi-toned horn giving a harsh, shrill, loud or alarming noise except as provided in sub-rule (3) of rule 119 of the Central Motor Vehicles Rules,1989; and
(d)drive a vehicle which creates undue noise or causes an alarming sound when in motion.