Section 9(4) in The Bengal Smoke-Nuisances Act, 1905
(4)Whenever the Chief Inspector of Smoke-nuisances issues any authority under clause (b) or clause (c) of sub-section (1), he shall, as soon thereafter as conveniently may be, report the fact to the Commission.] [Sub-section (5) and (6) originally substituted by W.B. Act 1 of 1916 and now again substituted by W.B. Act 50 of 1978.]
