Section 11(1) in The Bombay Smoke-Nuisances Act, 1912
(1)[The [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may, [* * * *] [The words 'with the previous sanction of the Governor General in Council and' were repealed by Section 3 of the Bombay Smoke-nuisances (Amendment) Act, 1920 (Bombay 8 of 1920).] after previous publication make rules to carry out the objects of this Act.
