Preamble
1Punjab Instruments (Control of Noises) Act, 19566
| [Punjab Act No. 36 of 1956] | [26th September, 1956] |
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Year
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No.
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Short title
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Whether affected by Legislation.
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1956
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36
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The Punjab Instruments (Control of Noises) Act, 1956.
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Extended to Pepsu Territory by Punjab Act 5 of 1957 2
Amended by Punjab Act 42 of 1957 3
Amended by Punjab Act 35 of 1960 4
Amended by Punjab Act 17 of 1969 5
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An Act to control the use and play of instruments such as loud-speakers, microphones and amplifiers.
Be it enacted by the Legislature of the State of Punjab in the Seventh Year of the Republic of India as follows:-
Preamble
1Punjab Instruments (Control of Noises) Act, 1956*
| [Punjab Act No. 36 of 1956] | [26th September, 1956] |
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1
|
2
|
3
|
4
|
|
Year
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No.
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Short title
|
Whether repealed or otherwise affected by legislation
|
|
1956
|
36
|
The Punjab Instruments (Control of Noises) Act, 1956.
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Extended to the territories which immediately before the 1st November, 1956, were Comprised in the State of Patiala and East Punjab States Union by Punjab Act, 5 of 19572
Amended by Punjab Act 42 of 19573
Amended by Punjab Act 35 of 19604
Amended by the Haryana Adaptation of Laws (State and Concurrent Subjects) Order, 19685
Amended by Haryana Act 7 of 19706
Amended by Haryana Act 5 of 19787
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An Act to control the use and play of instruments such as loud-speakers, microphones and amplifiers
Be it enacted by the Legislature of the State of Punjab in the Seventh Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Punjab Instruments (Control of Noises) Act, 1956.
(2) It shall come into force in such areas and on such dates as the State Government may, by notification in the Official Gazette, direct.
Section 2. Definition
2. Definition.- In this Act, unless there is anything repugnant in the subject or context-
"Instrument" means a loud-speaker, an amplifier and such other apparatus for the play of sounds as may be declared to be an instrument under this Act by the State Government.
Section 3. Restriction on the use of instruments
1[3. Restriction on the use of instruments.- No person shall use or operate any instruments-
(a) in or upon any premises at such pitch or volume as to audible beyond the precincts thereof;
or
(b) on any road, street, thoroughfare or other public or vacant place;
except under the written permission of the District Magistrate or any officer auhtorised by him in this behalf and under such conditions as may be attached to it.]
Section 4. Limitation on the use of instruments
4. Limitation on the use of instruments.- No person shall use or operate any instrument between ten O'clock in the night and six o'clock in the morning except with 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.
Section 4-A. Grant of permission
1[4-A. Grant of permission.- No permission under section 3 or section 4 shall be given unless the application for permission bears a court fee stamp of the value calculated at the rate of five rupees for every day or part thereof in respect of which the permission is sought:
Provided that where the permission is either refused or given for a period which is less than the one applied for, the amount of fee shall be refunded wholly or proportionately as the case may be.]
Section 5. Penalty
5. Penalty.- Whoever contravenes the provisions of the Act shall be liable to be punished with inprisonment of either description for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.
Section 6. Offence to the cognizable
1[6. Offence to the cognizable.- Notwithstanding anything contained in the Code of Criminal Procedure, 1898, an offence punishable under this Act shall be cognizable.]
Section 4. Limitation on the use of instruments
4. Limitation on the use of instruments.- No person shall use or operate any instrument between ten o'clock in the night and six o'clock in the morning except with 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.
Section 2. Definition
2. Definition.- In this Act, unless there is anything repugnant in the subject or context-
"Instrument" means a loud-speaker, an amplifier and such other apparatus for the play of sounds as may be declared to be an instrument under this Act by the State Government.
Section 5. Penalty
5. Penalty.- Whoever contravenes the provisions of the Act shall be liable to be punished with imprisonment of either description for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.
Section 6. Offences to be cognizable
3[6. Offences to be cognizable.- Notwithstanding anything contained in the Code of Criminal Procedure, 1898, an offence punishable-under this Act shall be cognizable.]
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Punjab Instruments (Control of Noises) Act, 1956.
2[(2) It shall come into force 1[in such areas of the Principal territories] and on such dates as the state Government, may by notification in the Official Gazette, direct 3[and in the transferred territories on the 3rd April, 1957].
Section 4-A. Fee
1[4-A. Fee.- No permission under section 3 or section 4 shall be given unless the application for permission bears a court fee stamp of the value calculated at the rate of 2[seven rupees and fifty paise] for every day or part thereof in respect of which the permission is sought:
Provided that where the permission is either refused or given for a period which is less than the one applied for, the amount of fee shall be refunded wholly or proportionately as the case may be.]
Section 3. Restriction on use of instruments
4[3. Restriction on use of instruments.- No person shall use or operate any instrument-
(i) in or upon any premises at such a pitch or volume as to be audible beyond the precincts thereof; or
(ii) in or upon any street or bazar or open space.
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.]