Section 9B(2) in The Bombay Smoke-Nuisances Act, 1912
(2)Any such person failing to demolish any furnace, flue or chimney within the period specified in the order, or within such longer period as the Magistrate may, for reason to be stated, allow, shall be liable to fine which may extend to twenty rupees for every day thereafter during which such failure continues.] [Section 9B was inserted by Bombay 10 of 1929, Section 3.]
