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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Bombay Presidency - Subsection

Section 7(3) in The Bombay Smoke-Nuisances Act, 1912

(3)If any person manufacturer, coke in contravention of any notification issued under sub-section (1), clause (c) he shall be liable to fine which may extend on first conviction to two hundred and fifty rupees, and on any subsequent conviction to five hundred rupees.