Section 6(2) in The Bengal Smoke-Nuisances Act, 1905
(2)[ If any kiln, clamp or furnace is erected or used in contravention of any notification issued under clause (a) or clause (b) of sub-section (1), the owner thereof shall, on conviction, be punished for the first offence with imprisonment for a term which may extend to one month or with fine which may extend to two thousand rupees or with both and for a second or subsequent offence with imprisonment for a term which may extend to two months or with fine which may extend to five thousand rupees or with both.] [Sub-section (2), (3) & (4) substituted by W.B. Act 50 of 1978.]
