Section 3(1) in The Bombay Smoke-Nuisances Act, 1912
(1)"furnace" means any furnace or fire-place used-(a)for working engines by steam, or(b)for any other purpose whatsoever:Provided that no furnace or fire-place-(i)used for the burning of the dead;(ii)used in a private house for domestic purposes other than the purpose specified in clause (a);[* * * * *] [Clause (iii) was repealed by Section 2 of the Bombay Smoke-Nuisances (Amendment) Act, 1920 (Born. 8 of 1920).]shall be deemed to be a furnace or fire-place within the meaning of this Act;
