Section 9A in The Bombay Smoke-Nuisances Act, 1912
9A. [ No furnace etc., to be erected etc., or used except with approval with approval or permission of Commission. - (1) (a) No furnace, flue or chimney shall be erected, altered, added to or re-erected except in accordance with plans and for the purposes approved by the Commission.
(b)No furnace, flue or chimney erected, altered, added to or re-erected otherwise than in accordance with the plans approved by the Commission shall be used for any purpose except with the permission of the Commission and in accordance with the terms and conditions subject to which such permission may be granted.(c)No furnace, flue or chimney erected, altered, added to or re-erected in accordance with the plans and for the purpose approved by the Commission shall be used for any other except with the fresh approval of the Commission.(2)If any furnace, flue or chimney is erected, altered, added to or re-erected in contravention of the provision of clause (a), or is used in contravention of the provision of clause (b) or clause (c) of sub-section (1), as the case may be, the owner of such furnace, flue or chimney shall, on conviction, be punished with fine which may extend to one hundred rupees and in the case of a continuing contravention of the said clause (b) or clause (c) with an additional fine which may extend to twenty rupees for every day during which such contravention continues after conviction for the first such contravention.] [This section was substituted for the onginal by Bombay 55 of 1953, Section 3.]
