Section 7(2) in The Bombay Smoke-Nuisances Act, 1912
(2)[If any furnace be erected, re-erected, altered or added to any kiln be erected] [These words were substituted for the words 'If any furnace or kiln be erected' by Bombay 55 of 1953, Section 2(2).] in contravention of any notification issued under sub-section (1), clause (a) or (b) the owner thereof shall be liable to fine which may extend to two hundred and fifty rupees.
