Section 8A(1) in The Bengal Smoke-Nuisances Act, 1905
(1)After the commencement of the Bengal Smoke-nuisances (Amendment) Act, 1978-(a)no furnace, flue, chimney or smoke abating equipment shall be erected, and(b)no furnace, flue, chimney or smoke abating equipment, erected prior to the commencement of the said Act, shall be re-erected, altered or added to, otherwise than in accordance with plans sanctioned by the Chief Inspector of Smoke-nuisances,(c)no furnace, flue, chimney or smoke abating equipment shall be used except with permission granted by the Chief Inspector of Smoke-nuisances.
