Section 6(4) in The Bengal Smoke-Nuisances Act, 1905
(4)[ If any person makes coke in or upon any building or land in contravention of any notification issued under clause (d) of sub-section (1), -(a)such person, and(b)the owner (if he knowingly permits the coke to be made by such person), or the occupier of such building or land,shall, on conviction, be jointly and severally liable to a fine which may extend to two thousand rupees and for a second or subsequent offence to a fine which may extend to five thousand rupees and the coke so made may be seized by an Inspector pending the order of the Magistrate.] [Sub-section (2), (3) & (4) substituted by W.B. Act 50 of 1978.]
