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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(6) in Smoke-Nuisances Act, 1963

(6)Where any coal is in process of being made or has been made into coke in contravention of a notification issued under clause (d) of sub-section (1) an Inspector may seize such coal or coke, and report the seizure to Magistral who may, after such enquiry as he thinks necessary, order such coke or coal to be confiscated, and to be sold in the prescribed manner.