Section 11(2) in The Bombay Smoke-Nuisances Act, 1912
(2)In particular, and without prejudice to the generality of sub-section (1), such rules may-(a)regulate the transaction of business by the Commission;(b)prescribe the powers and duties to be exercised and performed by the Commission and by Inspectors, respectively, and regulate the exercise and performance of those powers and duties;(c)prescribe a scale for the purpose of determining the density of smoke;(d)prescribe the degree of density of smoke that may be emitted from a furnace;(e)prescribe the time during which smoke of such density may be emitted from a furnace;(f)prescribe the altitude below which smoke may not be emitted from furnace;[****] [Clause (g) was repealed by Section 3 of the Bombay Smoke-Nuisances (Amendment) Act, 1920 (Bombay 8 of 1920).](h)prescribe a procedure for the giving of warning to offenders before instituting a prosecution under this Act, and declare the minimum period which should be allowed to elapse in different classes of cases between the giving of such warning and the institution of a prosecution;(hh)[ prescribe the procedure regarding the submission and approval of plan under sub-section (1) of section 9A;] [Clause (hh) was inserted by Bombay 10 of 1929, Section 5.](i)fix the amount of fee payable to each or any member of the Commission attending a meeting of the Commission; and(j)prescribe a procedure for the sale and disposal of the receipts of the sales of coke or coal confiscated under sub-section (6) of section 7.
