The Manipur Control of the use and play of Loud-Speakers Act, 1976

 
THE MANIPUR CONTROL OF THE USE AND PLAY OF
P: LQUDi-SPEAKERS 1976
(As passed by the Legislative Assemb y,Manipur011 10.9-.’26)
1.:
A V\
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1p.control the use and play of Loud—~Spea’em in the State of Manipur.
BE it enacted by the Legislature of Manipurin theTwentyseVénth
Years of the‘ Republic of India as fellows.—‘
1. (1) This Act may be called the Manipur Control of the Use
and Play of Loud-Speakers Act, 1976. . . .
“(2) It extends to the whole of the State of Manipur.
2. In this Act,11nless there is anything repugnant in the subject
01' context,——
(i) “Loud-Speake_rs.”1neans an instrument to augment snail sounds
Vocal, instrument or recorded; and
(ii) “Prescribed” means prescribed by rules made under this Act. .
3._ No persoilshall use and play a Loud-Speaker:——
(a) Within such distance as may be prescribed from a hospital
91'from a b111lding in Which there is a telephone exchange,
'or
(b) Whithm such distance as may be prescribcd from any
educational insttutxon maintained, managed recognised or
controlled by the State Government, a University established
under any law for the time being in force 91' a iocal
authority or admitted to such UniVersity, or any hostel
maintained; maiiaged or recognised by such institution
When‘suqh instimtion or hostel. .is in the use, of 1 students,
(c) W1Ihin sth distance as may .be prescribed from a building,
in Which a Court is held during the hours or workiné
of such Court or
’ id) between the 1191113 of 10 AM. and 5 AM Without the
pcrm1sswn in Whiting of the prescxibed- authogity:
 
Short title
1511? extent.
1) 1‘ v..!;_'.-f:
4' ’: 1km '
Definitions.
Restriction
against use
and play
691‘ °L6fid-
W15 -
Power ofPrescribed
au thority
to issue
permit.
Abplicétihn;
for permis~
sion to use
loud-
§peaken .
Cpgm‘zance
of 93ng;; »under thls
Act.
Power toseize loud-
speaker.
Eiplafiatz‘on :~“'A Municipal “Areé;"“~'h1§'ah§52:13; 21%?“ "éo?n‘st1‘tuted
for the time being, a municipality o; a notified area under the Municipal
4. Notwithstanding anything contained in clause (a), (b) and (c)
of section 3 *a' Loudispeaker may 'be'used a'nd‘ playefii‘f‘With 'the pet:
mission J11: writing of $1.16. prescribedyxeauthonixy-
-; forhany ..cu;1_-tural,
eduCitzonal or- humanitarian purposesa.or-_,.‘-'oct purposegggonnected
wjph
the maintenance 0,“ law and order.
' I5. (1') Every application for permission underi‘section: B'n'or. 4 shall
be made to the prescribedauthority in the prescribed form ,. and shall
and play 0f loud-speakers for humanitarian purposes for: plilrlpo'seifs"
conhectEd With the‘maihtenahce of lav? ‘av1d"order.'_ . ,. ' ' ’(ii) The prescribed qgthonty mgyfigxgant or sreject:';the application,0'and in granting such'application, may impose any restriction or condi-
Act exeept one. complaint made hy, of it {he ihstéhhe of: the person
aggrieved by such offence or upon a report inuwriting made by any
Poli'Ce ‘éfficers : ' ' ' "Provideqfihat nothingrv‘chntaiVHEd' [oh thislseetfonll_s}hévil efl'ect the
p'r’ovisigns' of the Code' of Grimm] Procedure, 1,1973 (2,9f1974), in
regaxfd 'to' the powers __o1" certainyMagistgrialtes to the cognizance of offenCes
upbn information received or upon thgeir owukquledgé. ‘' ' ’7i“-‘(i).---Any Pol'ice'Oficx, riot below th's‘fank'wo'f’ Assistant Sub~
Inspector of Police, who finds a person using and playihg a loud-
speaker in comrayenti-on of the pr-oVisioiis-‘O'F'thié Apt; Vn‘Iéy seize the
loud-speaker. " . ' ' ' ' , '1
sureties, to the satisfaction of the police officer or 'the Court, engaging '
to produce the loud-speaker whenever called upon to do so.
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8. An offence under this Act, shall be bailable.
9. Any person who contravenes any of the provision of this Actshall be punishable with imprisonment which may extendto one monthor with fine which may extend to one hundred rupees Or With both, andthe court trying such contravention may, on conviction of such persondirect that the loud-speaker seized under section 7 be forfeited toGovernment.
Provided that When the owner of the Ioud-speaker is a personother that the person convicted, the Court Shall, before passing theorder of forfeitUre, give such Owner a reasonable opportunity ofshowing cause, if any, against such order.
10. The State Government may after previous publication in theofficial Gazette, make rules for carrying out the purposes of this Act.11. (1) The Bihar Control of the use of Loud-Speaker’s Act,1955 (Bihar Act XII of 1955) in its application to the State of Manipuris hereby repealed.
(2) Notwithstanding such repeal, anything done or any actiontaken in the exercise of any power conferred by or under the said Actshall be deemed to have been done or taken in the exercise of thepowers conferred by or under this Act, as if-this Act were in forceon the day on which such thing Was done or action was taken.
Ofi‘ences to
be bailable.
Penalty.
Power to
make rules.
Repeal &
savings.

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