(1)It shall be lawful for the Municipality to direct by public notice that every furnace employed, or to be employed in any works or buildings used for the purpose of any trade or manufacture whatsoever within the limits of the Municipality, whether a steam engine, be or be not used or employed therein shall, in all cases, be constructed, supplemented or altered so as to consume or burn or reduce as far as may be practicable, the smoke arising from furnace.(2)If any person shall, after such direction, use or permit to be used any such furnace not so constructed, supplemented or altered, or shall so negligently use, or permit to be used, any such furnace that the smoke arising therefrom shall not be effectually consumed or burnt as far as may be practicable, every person so offending, being the owner or occupier of the said works or buildings or being an agent or other person employed by such owner or occupier for managing the same, shall be punished with fine which shall not be less than one thousand rupees but which may extend to two thousand rupees, and upon any subsequent conviction, which shall not be less than two thousand rupees but which may extend to five thousand rupees:Provided that nothing in this Section shall be held to apply to locomotive engines used for the purpose of traffic upon any railway or for the repair of roads.
