(1)If smoke be emitted from any furnace in greater density, or at a lower altitude, or for a longer time, than is permitted by rules made under this Act, the owner of the furnace shall be liable to fine which may extend [on first conviction to two hundred and fifty rupees, and in any subsequent conviction to five hundred rupees.] [These words were substituted for the words 'on first conviction to fifty rupees, on second conviction to one hundred rupees, and on any subsequent conviction to two hundred rupees' by Bombay 29 of 1956, Section 2.](2)Sub-section (1) shall not apply to any furnace which is used-(a)in connection with a brick, tile or lime kiln or(b)for the purpose mentioned in clause (d) of sub-section (1) of section 7.
