Section 10(1) in The Bombay Smoke-Nuisances Act, 1912
(1)Any Inspector may, after giving reasonable notice in writing to the owner, manager, engineer or person in charge-(a)enter and inspect, during working hours any building or place which contains furnace [flue or chimney] [The words 'flue or chimney' were inserted by Bombay 10 of 1929, section 4.], and inspect such furnace, [flue or chimney] [The words 'flue or chimney' were inserted by Bombay 10 of 1929, Section 4.];(b)under the written authority of the Commission, use and test any appliance used for preventing the emission of smoke from such furnace, [flue or chimney] [The words 'flue or chimney' were inserted by Bombay 10 of 1929, Section 4.] and(c)under the written authority of the Commission, direct that any such furnace [flue or chimney] [The words 'flue or chimney' were inserted by Bombay 10 of 1929, Section 4.] be worked [**] [The words 'or stoked' were omitted by Bombay 10 of 1929, Section 4(b).] experimentally, during his visit to such building or place in any manner which he may consider suitable for preventing or reducing the emission of smoke, but not so as to interfere with the business carried on in such building or place further than is necessary for the purposes of the experiment.
