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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(2) in The Bengal Smoke-Nuisances Act, 1905

(2)If any owner of a furnace in respect of which a direction has been given under clause (c) of sub-section (1) fails to comply with such direction, he shall, on conviction, be punished with imprisonment for a term which may extend to three months or with fine which may extend to two thousand rupees or with both.