Rajasthan Noises Control Rules, 1964

(Act No. 12 of 1963), Notification No. F.17 (24) Home (A.Gr.L)/58, dated 15.7.1964,(Published in Rajasthan Gazette Part 4-C, Extraordinary, dated 3-8-1964)

RJ101

In exercise of the powers conferred by Section 9 of the Rajasthan Noises Control Act, 1963 (Rajasthan Act 12 of 1963), read with sections 3 and 4 thereof, the State Government hereby makes the following rules, the same having been previously published as required by sub-section (1) of Section 9 of the said Act, namely:-

Short title- These rules may be called the Rajasthan Noises Control Rules, 1964.
Definitions- In these rules, unless the context otherwise requires:-

(a) 'Act' means the Rajasthan Noises Control Act, 1963 (Rajasthan Act 12 of 1963),

(b) 'Section' means a section of the Act.

Manner of giving notice under section 3.- (1) A notice under sub-section (1) of section 3 declaring any noise to be nocturnal noise shall be proclaimed, in the area to which such declaration relates, by beat of drum or by the use of a loud-speaker, and copies of such notice shall be affixed-

(a) at conspicuous public places in the area,

(b) upon Notice Board of

(i) the court of District Magistrate,

(ii) the office of the Municipal Board or Council, as the case may be, constituted for the area, and

(iii) the office of the officer, other than the District Magistrate empowered to make such declaration, in case such declaration is made by him.

(2) The provisions of sub-rule (1) shall, mutatis mutandis, apply to a notice given under sub-section (2) of Section 3, prohibiting nocturnal noise.

Distance prescribed under clause (a) of section 4- For the purpose of clause (a) of section 4, the distance from different premises specified below, within which no person shall use or play a loud-speaker or sound amplifier for broadcasting any speech, sermon, music or radio-programme or attach the same to any wireless receiving set or gramophone, shall be as state against each, namely-

(a)	From hospital or from a building in which there is a telephone exchange	150 meters
(b)	From any educational institution managed, maintained, recognised or controlled by the State Government or a University established under any law for the time being in force or a local authority, during the hours or working of such institution.	150 meters
(c)	From any hostel maintained or recognised by the 150 meters State Government or University or local authority when such hostel is in the use of students.	150 meters
(d)	From a building in which a court or Government officer is held during the hours of working of such court or office	150 meters

Prescribed authority for the purpose of clause (b) of Section 4- for the purpose of clause (b) of Section 4, the District Magistrate and the Sub-Divisional Magistrate, having jurisdiction over the area, shall each within their respective jurisdiction be the prescribed authority.