7. Power to order demolition of kilns or furnaces erected or used within prohibited areas.
(1)Whenever a Magistrate imposes a fine on any person under section 6, sub-section (2), for erecting [or using] [Words inserted by Ben. Act 1 of 1916.] a kiln [clamp] [Words inserted by Ben. Act 4 of 1923.] or furnace in contravention of any notification issued under section 6, sub-section (1), clause (d) or clause (b), he may by order direct such person to demolish the kiln [clamp] [Words inserted by Bengal Act 4 of 1923.] or furnace within a period to be specified on the order.(2)[ If such person fails to demolish such kiln, clamp or furnace, as the case may be, within the period referred to in sub-section (1), he shall, on conviction, be punished with fine which may extend to two thousand rupees.] [Sub-section (2) substituted by W.B. Act 50 of 1978.]
