(1)The State Government may, by notification in the Official Gazette, prohibit either absolutely or subject to such conditions and within such area as may be specified in the notification,(a)the erection of brick, tile or time kilns.(b)the erection or re-erection of, or addition to, or alteration in, furnaces to be used for the calcining or smelting of ores or minerals, or for the casting, puddling or rolling of iron or other metals or for the conversion of pig-iron into wrought iron, or(c)the manufacture of coke in ovens or with special appliances, or(d)the making of coke without ovens or special appliances.
