Section 13 in The Bombay Smoke-Nuisances Act, 1912
13. [Disposal of fines.]
- Omitted by the Adaptation of Indian Laws Order in Council.NotificationsG.N., D.D., No. 222/48, dated 11th November, 1953 (B.G., Part IV-B, page 2279) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Smoke-Nuisances (Amendment) Act 1953 (Bombay LV of 1953), the Government of Bombay is pleased to appoint the 12th November 1953 as the date on which the said Act shall come into force.G.N., I. & L.D., No. BSN. 1057-Lab-III, dated 7th January, 1963 (M.G., Part I-L, page 189) - Whereas by Government Notification in the Industries arid Labour Department, No. BSN. 1057-Lab-III, dated the 11th April 1962, the Government of Maharashtra declared its intention to extend the Bombay Smoke-Nuisances Act, 1912 (Bombay VII of 1912), to the areas included within the limits of the City of Nagpur; and invited objections to such extension;And whereas no objections have been received;Now, therefore, in exercise of the powers conferred by sub-section (3) of section 2 of the Bombay Smoke-nuisances Act, 1912 (Bombay VII of 1912), the Government of Maharashtra with effect from the 1st day of February 1963 hereby extend the said Act to the areas included within the limits of the City of Nagpur.G.N., I. & L.D., No. BSN 1370/160234-Lab-III, dated 22nd February, 197 (M.G., Part I-L. page 1596) - In exercise of the powers conferred by section 4 of the Bombay Smoke-nuisances Act, 1912 (Bombay VII of 1912), and of all other powers enabling it in this behalf, the Government of Maharashtra hereby constitutes a Commission to be called the Maharashtra Smoke-nuisances Commission to supervise and control the working of the Act.
