Section 255 in The Chhattisgarh Municipalities Act, 1961
255. Consumption of smoke.
(1)It shall be lawful for the Council to direct by public notice that every furnace employed or to be employed in any works or building used for the purpose of any trade or manufacture whatsoever, within the limits of the Municipality whether a steam engine be or be not used or employed, therein, shall in all cases be constructed, supplemented or altered so as to consume or burn, or reduce as far as may be practicable the smoke arising from such furnace.(2)If any person shall, after such direction, use or permit to be used, any such furnace not so constructed, supplemented or altered, or shall so negligently use, or permit to be used, any such furnace that smoke, arising therefrom, shall not be effectually consumed or burnt as far as may be practicable, such person, being the owner or occupier of the said works or buildings or an agent or other person employed by such owner or occupier for managing the same shall be punished with fine which may extend to fifty rupees and upon such subsequent conviction to five hundred rupees:Provided that nothing in this section shall be held to apply to locomotive engines used for the purpose of traffic upon any railway or for the repair of roads.
