LAW AND ORDER

Regarding use of Loudspeakers - Clarification .

Election Commission's Fax/Wireless Message No. 3/8/96/J.S.II, Dated 22.4.1996 addressed to Chief Electoral Officer, Karnataka, Bangalore, and Repeated to Chief Electoral Officers of all other States and Union Territories
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Subject:-Clarification on use of "loudspeakers during General Election and Bye-elections."

REFER YOUR MESSAGE NO. CIA SUA 3 CHU NA HA 96(,) DATED 18.04.1996(,) REGARDING USE OF LOUDSPEAKERS(.) IT IS HEREBY CLARIFIED THAT NO REPEAT NO LOUDSPEAKERS FITTED ON VEHICLES OF ANY KIND OR IN ANY OTHER MANNER WHATSOEVER SHALL BE PERMITTED TO BE USED DURING THE PERIOD OF 48 HOURS ENDING WITH THE HOUR FIXED FOR THE CONCLUSION OF THE POLL IN ANY POLLING AREA(.) PARA(.)

2. EVEN AFTER THE CLOSE OF POLL, PROPER LAW AND ORDER IS REQUIRED TO BE MAINTAINED TILL COMPLETION OF ELECTION AFTER THE DECLARATION OF RESULT(.) USE OF LOUDSPEAKERS IS GENERALLY REGARDED AS SOURCE OF PUBLIC NUISANCE AND CAN OFTEN GIVE RISE TO TENSION IN A POLITICALLY SURCHARGED ATMOSPHERE(.) THE DISTRICT ADMINISTRATIONS SHOULD, THEREFORE, CONSIDER ANY APPLICATION FOR PERMISSION TO USE LOUDSPEAKERS AFTER THE AFORESAID PROHIBITORY PERIOD OF 48 HOURS, ON MERITS OF EACH APPLICATION AND KEEPING IN VIEW THE NEED TO MAINTAIN PROPER LAW AND ORDER TILL THE COMPLETION OF ELECTION(.) PARA(.)

3. INFORM ALL RETURNING OFFICERS, DISTRICT ELECTION OFFICERS AND OTHER DISTRICT AUTHORITIES CONCERNED IN THE MATTER FOR THEIR INFORMATION AND STRICT COMPLIANCE(.) PARA(.)

4. KINDLY ACKNOWLEDGE RECEIPT(.) ENDS(.)




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