Section 241(1) in Karnataka Municipalities Act, 1964
(1)It shall be lawful for the municipal council to direct by public notice that every furnace employed, or to be employed, in any works or buildings used for the purpose of any trade or manufacture whatsoever, within the limits of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.], whether a steam engine is or is not used or employed therein, shall in all cases, be constructed, supplemented or altered as to consume or burn, or reduce as far as may be practicable, the smoke arising from such furnace.
