Section 5(1) in The Bombay Smoke-Nuisances Act, 1912
(1)[The [State] [The words 'the Provincial Government were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may, by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.], appoint a Chief Inspector of Smoke-nuisance and so many Assistant Inspectors of Smoke-nuisances as they may think fit.
