- In this Act-(1)"furnace" means any furnace or fire-place used-(a)for working engines by steam, or(b)for any other purpose whatsoever:Provided that no furnace or fire-place-(i)used for the burning of the dead;(ii)used in a private house for domestic purposes other than the purpose specified in clause (a);[* * * * *] [Clause (iii) was repealed by Section 2 of the Bombay Smoke-Nuisances (Amendment) Act, 1920 (Born. 8 of 1920).]shall be deemed to be a furnace or fire-place within the meaning of this Act;(1A)[ "flue" or "chimney" means any "flue" or "chimney" joined to, connected with or forming part of a furnace;] [Clause (LA) was inserted by Bombay 10 of 1929, Section 2(1).](2)"Inspector" means a Chief Inspector of Smoke-nuisances, or an Assistant Inspector of Smoke-nuisances, appointed under this Act;(3)"the Commission" means the [Maharashtra Smoke-nuisances Commission] [These words were substituted for the words 'Maharashtra (Bombay Area) Smoke-Nuisances Commission' by Maharashtra 22 of 1961, Section 4.] constituted under this Act;(4)"occupier" means any person for the time being paying, or liable to pay, to the owner the rent or any portion of the rent of the land or building in respect of which the word is used;(5)"owner"-(a)when used in reference to a furnace, [flue or chimney] [The words 'flue or chimney' were inserted, by Bombay 10 of 1999, Section 2(2).], includes any agent or lessee using the furnace, [flue or chimney] [The words 'flue or chimney' were inserted, by Bombay 10 of 1999, Section 2(2).], and any foreman or other person superintending the working of the furnace, [flue or chimney] [The words 'flue or chimney' were inserted, by Bombay 10 of 1999, Section 2(2).];(b)when used in reference to any premises, has the meaning assigned to it in section 3 of the City of Bombay Municipal Act, 1888; and(6)"Magistrate" means a Presidency Magistrate, a Magistrate of the first class, or a Bench of Magistrates exercising first class powers under the Code of Criminal Procedure, 1898.
