Section 12A in The Bombay Smoke-Nuisances Act, 1912
12A. [ Exercise of the powers of the Commission by the President or any member authorized by the President. - (1) The President of the Commission or in the event of the illness or absence of the President from Bombay any member of the Commission authorised in writing by the President in this behalf may exercise the powers of the Commission under sections 9A, 10 and 12.
(2)The President or member authorized under sub-section (1) shall report to the Commission before its next ordinary meeting any action taken by him in the exercise of the powers under section 9A, 10 or 12.] [Section 12A was inserted by Bombay B of 1935, Section 2.]
