7. Power to order demolition of kilns or furnaces erected or used within prohibited areas. - (1) Whenever a Magistrate imposes a fine on any person under section 6, sub-section (2), for erecting [or using] a kiln [clamp] or furnace in contravention of any notification issued under section 6, sub-section (1), clause (d) or clause (b), he may by order direct such person to demolish the kiln [clamp] or furnace within a period to be specified on the order.
[(2) If such person fails to demolish such kiln, clamp or furnace, as the case may be, within the period referred to in sub-section (1), he shall, on conviction, be punished with fine which may extend to two thousand rupees.][8. Penalty when smoke is emitted to a greater extent than is permitted by rules. - If smoke be emitted from any furnace in greater density or at a lower altitude or for a longer time than is permitted by rules made under this Act the owner of the furnace shall, on conviction, be punished for the first offence with fine which may extend to two thousand rupees and for a second or subsequent offence with fine which may extend to five thousand rupees.
