Section 6(j) in Haryana Municipal (Dangerous and Offensive Trades) Bye-laws, 1982
(j)that the licensee shall adopt the best practicable means to the satisfaction of the committee for rendering innoxious all gases, affluvia or vapours emitted during the processes of working and shall in every case cause such gases, affluvia or vapours to be discharged into the external air in such a manner and at such height as to admit of the proper diffusion of these gases, without producing any unwholesome or injurious effects in the neighbourhood, or shall cause such gases, to pass through an exhaust pipe (or other outlet for such gases) through fire or into a condensing apparatus and then through fire in such a manner as to consume effectually such gases so as to deprive the same of all noxious or injurious properties;
