Section 3(5) in The Bombay Smoke-Nuisances Act, 1912
(5)"owner"-(a)when used in reference to a furnace, [flue or chimney] [The words 'flue or chimney' were inserted, by Bombay 10 of 1999, Section 2(2).], includes any agent or lessee using the furnace, [flue or chimney] [The words 'flue or chimney' were inserted, by Bombay 10 of 1999, Section 2(2).], and any foreman or other person superintending the working of the furnace, [flue or chimney] [The words 'flue or chimney' were inserted, by Bombay 10 of 1999, Section 2(2).];(b)when used in reference to any premises, has the meaning assigned to it in section 3 of the City of Bombay Municipal Act, 1888; and
