Section 9A(2) in The Bombay Smoke-Nuisances Act, 1912
(2)If any furnace, flue or chimney is erected, altered, added to or re-erected in contravention of the provision of clause (a), or is used in contravention of the provision of clause (b) or clause (c) of sub-section (1), as the case may be, the owner of such furnace, flue or chimney shall, on conviction, be punished with fine which may extend to one hundred rupees and in the case of a continuing contravention of the said clause (b) or clause (c) with an additional fine which may extend to twenty rupees for every day during which such contravention continues after conviction for the first such contravention.] [This section was substituted for the onginal by Bombay 55 of 1953, Section 3.]
