Section 551(1) in The Orissa Municipal Corporation Act, 2003
(1)No person shall, -(a)use or permit to be used any furnace employed for the purpose of any trade or manufacture, which does not,so far as practicable consume its own smoke; or(b)so negligently, use or permit to be used any such furnace so that it shall not, as far as practicable, consume its own smoke.
