Section 518 in Greater Hyderabad Municipal Corporation Act, 1955
518. Furnaces used in trade or manufacture to consume their own smoke.
(1)No person shall-(a)use or permit to be used any furnace employed for the purpose of any trade or manufacture, which does not, so far as practicable consume its own smoke; or(b)so negligently use or permit to be used any such furnace as that it shall not, as far as practicable, consume its own smoke.(2)Nothing in this section shall be deemed to apply to a locomotive engine used for the purpose of traffic upon any railway or for the repair of streets.
