Bihar Control of the use and play of Loud Speakers Rules, 1951
Published vide Framed under section 8 of the Bihar Control of the Use and Play of Loud Speakers Act, 1949 (Bihar Act 13 of 1950) and published in the Bihar Gazette, 1951
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- (1) These shall be called the Bihar Control of the Use and Play of Loud-Speakers Rules, 1951.
(2) They shall come into force with effect from the 20th January, 1952.
- (1) No person shall use and play a loudspeaker within any area to which the Bihar Control of the Use and Play of Loud-Speakers Act, 1949 (Bihar Act XIII of 1950), applies-
(a) at any time, within a radius of 440 yards from the outer compound wall of an indoor hospital.
(b) between the hours of 11 p.m. and 5 a.m. at any other place, without the permission in writing of the District Magistrate, or the Sub-divisional Officer of the subdivision within which the place is situated.
(2) An application for permission to play a loud-speaker at any place, other than any place within a radius of 440 yards from an indoor hospital between the hours of 11 p.m. and 5 a.m. shall be made in the form annexed to these rules.
Form
Form of application for exemption from rule 2(2) of the Bihar Control of the Use and Play of Loud-Speakers Rules, 1951
To,
The District Magistrate.
The Sub-divisional Officer
- Name and address of the person seeking permission in terms of rule 2(2).
- Reasons for which such permission is required.
- Date(s), hour(s), where the loud speaker(s) will be played.
Signature .................................... Date ..................................
