Section 3(4) in The Bengal Smoke-Nuisances Act, 1905
(4)[ the expression "owner" when used with reference to a furnace, flue or chimney, means-(i)any person who owns the furnace, flue or chimney;(ii)any agent or hirer using the furnace, flue or chimney; and(iii)any, foreman or other person superintending the working of the furnace, flue or chimney; and]
