In this Act, unless the context otherwise requires,(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);shall be deemed to be a furnance or fire-place within the meaning of this Act;(2)flue or chimney means any flue or chimney joined to, connected with or forming part of a furnace;(3)Inspector means a Chief Inspector of Smoke-nuisances, or an Assistant Inspector of Smoke-nuisances, appointed under this Act;(4)the Commission means the Gujarat Smoke-nuisances Commission constituted under this Act;(5)occupier means any person for the time being paying, or liable to pay, to the owner the rent or any portion of the rent of the land or building in respect of which the word is used;(6)owner(a)when used in reference; to a furnace, flue or chimney includes any agent or, lessee using the furnace, flue or chimney and any foreman or other person superintending the working of the furnace, flue or chimney;(b)when used in reference to any premises, has the meaning assigned to it in section 2 of the Bombay Provincial Municipal Corporations Act, 1949 (Bom. LIX of 1949);(7)Magistrate means a Magistrate of the first class or a Bench of Magistrates exercising first class powers under the Code of Criminal Procedure, 1898 (V of 1898).(8)prescribed means prescribed by rules;(9)rules means rules made under this Act.
