Section 10(2A) in The Bengal Smoke-Nuisances Act, 1905
(2A)[ In making any rule the State Government may direct that a breach thereof shall be punishable with imprisonment for a term not exceeding three months or with fine not exceeding five thousand rupees or with both.] [Sub-sections (2A) and (2B) inserted by W.B. Act 50 of 1978.]
