Section 9B in The Bombay Smoke-Nuisances Act, 1912
9B. [ Power to order demolition of furnace, flue or chimney unlawfully erected. - (1) A Magistrate imposing a fine on any person under sub-section (2) of section 9A may, by order direct such person to demolish the furnace, flue or chimney within a period to be specified in the order.
(2)Any such person failing to demolish any furnace, flue or chimney within the period specified in the order, or within such longer period as the Magistrate may, for reason to be stated, allow, shall be liable to fine which may extend to twenty rupees for every day thereafter during which such failure continues.] [Section 9B was inserted by Bombay 10 of 1929, Section 3.]
