Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com HYDERABAD CITY LOUDSPEAKERS (REGULATION OF USE AND LICENSING) RULES, 1963 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . 14. . 15. . HYDERABAD CITY LOUDSPEAKERS (REGULATION OF USE AND LICENSING) RULES, 1963 In exercise of the powers conferred by sub-clause (ii-a) of clause (h) of Sub-section (1) of Section 21 of the Hyderabad City Police Act, 1348 Fasli (Act XI of 1348 F), and in supersession of the Loudspeakers (Regulation of Use and Licensing) Rules, 1956, and with the prior sanction of the Government, the Commissioner of Police hereby makes the following rules: 1. . :- (i) These rules may be called the Hyderabad City Loudspeakers (Regulation of Use and Licensing) Rules, 1963. (ii) They shall come into force from the date of their publication in the Andhra Pradesh Gazette. 2. . :- (1) No person shall instal use or operate, or permit the installation, use or operation of a loudspeaker in any public place or place of public entertainment at any time without obtaining a licence from the Commissioner of Police (hereinafter referred to a s the licensing authority) or from the Deputy Commissioner of Police, Law and Order or the Divisional Assistant Commissioners of Police, duly authorised in this behalf by the Commissioner of Police. 3. . :- (1) No person shall supply a loud speaker for installation, use or operation in any public place or place of public entertainment unless the person to whom it is supplied produces a valid licence issued under Rule 2. (2) No person shall supply a loudspeaker for installation, use or operation in any public place or place of public entertainment without obtaining a licence from the licensing authority; (3) No loudspeaker other than the type mentioned in the licence shall be supplied to the person holding the licence. 4. . :- No loudspeaker shall be used or operated or permitted to be used or operated by any person holding a licence within a radius of 200 metres from- (1) any place of worship. (2) any court house or public office or educational institution during the working hours. (3) any hospital, or (4) any place which has been declared as a silent zone, except with the previous consent in writing of the person or persons in the control or management of such premises. 5. . :- No loudspeaker shall be used or operated or permitted to be used or operated by any person holding a licence in such a manner as to disturb or cause annoyance to any other person residing or carrying on business in any building or premises adjoining the public place or place of public entertainment. 6. . :- No loudspeaker shall be used or operated or permitted to be used or operated in any public place or place of public entertainment by any person holding a licence as aforesaid except in accordance with the conditions of the licence which may be liable to be charged from time to time. 7. . :- Notwithstanding anything in these rules, no loudspeaker shall be used or operated or shall be permitted to be used or operated between the hours of 11 p.m. and 6 a.m. The licensing authority may fix time limit in the licence for the use of loudspeakers either for static or for mobile publicity purposes such time limit shall not exceed three hours per day for static loudspeaker licences and four hours per day for mobile loudspeaker licences : 8. . :- The licensing authority may refuse to issue a licence or cancel the licence issued under Rule 2 if the holder of such licence contravenes the provisions of any of these rules or the conditions subject to which the licence is issued. 9. . :- Every person desirous of obtaining a loudspeaker licence shall submit an application in writing addressed to the licensing authority containing the following particulars, namely :- (a) applicant's full name and address, (b) purpose for which a loudspeaker is required, place where it is to be installed, (c) period for which the use of the loudspeaker is required, subject to the provisions of Rule 7, and (d) timings for which the licence is required. 10. . :- An application for licence for the use of a loudspeaker shall be submitted to the licensing authority at least one day before the date on which the loudspeaker is proposed to be used. 11. . :- The licensing authority may for sufficient cause refuse to issue a licence under these rules recording reasons in writing for such refusal. 12. . :- The rates of fee for the licence to be obtained under these rules shall be as follows:- 13. . :- The fee for the loudspeaker licence shall be remitted along with the application. The amount of the fee shall be refunded in case the licence for the use of the loudspeaker is not issued. 14. . :- (1) Notwithstanding anything in Rule 12 and 13, the licensing authority may exempt any Government Department and the Municipal Corporation of Hyderabad from the payment of fee for loudspeaker's licence and issue a licence for a period of one year and may renew the said licence for subsequent years. (2) Where a loudspeaker is required to be used by a public organisation for sponsoring a cause of humanitarian or charitable nature, the licensing authority may, on being satisfied with such cause exempt such organisation from the payment of fee for loudspeaker licence and may issue a licence for a period of three months at a time. 15. . :- A licence for the use of loudspeaker shall be issued in the form appended to these rules.