Section 129(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)No person shall use or employ, in any factory or other place, any whistle or trumpet or any other mechanical contrivance which emits an offensive noise for the purpose of summoning of dismissing workmen or person employed, nor shall any person by means of any contrivance increase the noise emitted in any such factory or place by the exhaust pipe of any engine, without the written permission of the municipality, in granting which, the municipality may impose such conditions as it may deem proper, restricting the time at which such whistle or trumpet, or other contrivance may be used.
