Section 7(1) in The Bombay Smoke-Nuisances Act, 1912
(1)[The [State] [The words 'the Provincial Government were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may, by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.], prohibit [either absolutely or subject to such conditions and within such area as may be specified in the notification,] [These words were substituted for the words 'within any specified area' by Bombay 55 of 1953, Section 2(1).](a)the erection of brick, tile or lime kilns,(b)[the erection or re-erection of, or addition to, or alternation in,] [These words were substituted for the words 'the erection of by Bombay 55 of 1953.] furnaces to be used for the caloining or smelting of ores or minerals, or for the casting pudding or rolling of iron or other metals or for the conversion of pig-iron into wrought iron, or(c)the manufacturer of coke in ovens or with special appliances, or(d)the making of coke without ovens or special appliances:Provided that where, prior to the issue of such notification, a licence has been granted by the Municipal Commissioner under the provisions of section 394 of the City of Bombay Municipal Act, 1888, for the erection of a furnace to be used for any of the purposes mentioned in clauses (a) and (b), notification shall not affect [such furnace so long as it is not re-erected, or any alteration or addition is not made thereto.] [These words were substituted for the words 'such furnace of kiln' by Bombay 55 of 1953.]
