LAW AND ORDER

Order on use of loudspeakers for election campaigns.

(1) the Returning Officer of the Constituency, and

(2) local police authorities, in writing, the full details of the permits obtained by them before using any of those loudspeakers. In the case of mobile loudspeakers, the registration/identification numbers of the vehicles shall also be registered by them with the Returning Officer and the local Police authorities.

(viii) It shall be the responsibility of the State Government authorities granting permits for use of loudspeakers and the local police authorities to strictly enforce that no loudspeaker is used by anyone in violation of any of the above directions.

4. The above directions of the Commission which will check noise pollution and disturbance of public peace and tranquillity must be scrupulously implemented and strictly enforced by all State Government authorities concerned. Any violation thereof will be viewed by the Commission with grave concern and will invite severe disciplinary action against the defaulting officers.

5. The receipt of this Order should be acknowledged by the 31st January, 1994.

---------------------------------------------------------------By order and in the name of the

---------------------------------------------------------------------Election Commission of India

To

(1) The Chief Secretaries of the Govt. of all States and Union Territories

(2) The Chief Electoral Officers of all States and Union Territories.



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