Section 6(1) in The Bengal Smoke-Nuisances Act, 1905
(1)The [State Government] [Words 'Provincial Government' originally substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937 and thereafter the word 'State' substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] may, [by a notification published in the prescribed manner] [Words substituted by W.B. Act 50 of 1978.], prohibit, within any specified area,-(a)[ the erection or use of any specified class of brick, tile or lime-kilns, or, [clamps for making bricks, or] [Clause (a) substituted for the original clause by Bengal Act 1 of 1911.]](b)the erection [or use] [Words inserted by Bengal Act 1 of 1916.] of furnaces to be used for the calcining or smelting of ores or minerals, or for the casting, puddling or rolling of iron or other metals, or for the conversion of pig-iron into wrought-iron, or(c)the manufacture of coke, in ovens, or with special appliances, or(d)the making of coke without ovens or special [appliances, or] [Words substituted by W.B. Act 50 of 1978.](e)[ the operation of any process emitting or causing emission of smoke] [Clause (e) inserted by W.B. Act 50 of 1978.]:[Provided that where prior to the issue of such notification, a licence has been granted under the provisions of Chapter XXXIII of the Calcutta Municipal Act, 1899 or of Chapter XXVI of the Calcutta Municipal Act, 1923 or of Chapter XXVI of the Calcutta Municipal Act, 1951, for the erection of a furnace for use for any of the purposes mentioned in clauses (a) and (b) or for the manufacture of coke as described in clauses (c) and (d) or for the operation of any process referred to in clause (e) such notification shall not affect such furnace, or such manufacture or such operation till the expiry of such time as the Chief Inspector of Smoke-nuisances may allow in this behalf.] [Proviso substituted for the original Proviso by W. B. Act 50 of 1978.]
