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

Bombay Presidency - Subsection

Section 7(5) in The Bombay Smoke-Nuisances Act, 1912

(5)If any coke is made in any building or place in contravention of a notification issued under sub-section (1), clause (d), the owner or occupier of such building or place shall be liable to fine which may extend in first contravention to twenty-five rupees, and on any subsequent conviction to fifty rupees.