Section 10(2) in The Bombay Smoke-Nuisances Act, 1912
(2)If any owner of a furnace, [Flue or chimney] [The words 'flue or chimney' were inserted by Bombay 10 of 1929, Section 4.] in respect of which a direction is given under clause (c) of sub-section (1) fails to secure compliance with such direction, he shall be liable to fine which may extend to one hundred rupees:Provided that where any Inspector has reason to believe that any offence under sub-section (2), (3) or (4) of section 7 has been or is being committed on any premises it shall be lawful for him to enter on such premises without previous notice and without written authority from the Commission.
