(6)owner(a)when used in reference; to a furnace, flue or chimney includes any agent or, lessee using the furnace, flue or chimney and any foreman or other person superintending the working of the furnace, flue or chimney;(b)when used in reference to any premises, has the meaning assigned to it in section 2 of the Bombay Provincial Municipal Corporations Act, 1949 (Bom. LIX of 1949);
