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[Cites 0, Cited by 0] [Section 8A(3)] [Section 8A] [Entire Act]

State of West Bengal - Subsection

Section 8A(3)(b) in The Bengal Smoke-Nuisances Act, 1905

(b)In the event of any contravention of the provisions of clause (c) of subsection (1), the owner of such furnace, flue or chimney, as the case may be, shall, on conviction be punished with imprisonment for a term which may extend to two months or with fine which may extend to five thousand rupees or with both and the trying Magistrate may also direct the owner to comply with the provisions of clause (c) of sub-section (1) or pass an order for the demolition of the unauthorised furnace, flue or chimney, as the case may be, within, a period of three months from the date of issue of such order.