The Bihar control of the use and play of Loudspeakers (Tripura Amendment) Act1980

Short title,
extent and
commencemenf.
Amendment of
section 3.
1
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Tripura ~ No.' of 1980~
THE BIHAR CONTROL OF THE USE AND
• PLAY OF LOUD~.P AKERS (TRIPUR~
AMENDMENT) L, 1980.
. Ad
J [i~-~-80J~.A
to amend the Bihar Control of the Use and Play of
Loudspeakers Act, 1955, as extended to 'I'rfpura:
Be it enacted by the Legislative Assembly of
Tripura in the Thirtieth Year of the Republic of India
as follows:-
1. (1) This Act may be called the Bihar Control.
of the Use and Play of Loudspeakers (Tripura Amend-·
ment) Act, 1980.
(2) It extends to the whole of the State of
Tripura.
(3) It shall come into force at-once.
2: In section 3 of the Bihar Control of the Use
and PIQ.y of Loudspeakers Act, 1955, as extended to
Tripura and in its application in Tripura,-
(a) at the end of clause (d), the mark "Colon"
shall be omitted and the mark and word " ; or" shall
be inserted;
(b) after clause (d), so amended, the following
clause shall be inserted, namely:-
"(e), delivering more than 200 mili watt out-put
or capable of being heard beyond a radius of 200 feet
from the point of installation, without the permission.
ip, wrrting of the prescribed authority.".

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