Section 6(5) in The Bengal Smoke-Nuisances Act, 1905
(5)[ In any prosecution under sub-section (4), the Magistrate may, be side-imposing a fine as aforesaid, record an order directing the confiscation of any coke seized as in that sub-section provided; and in such a case, it shall be lawful for the Commission to dispose of the same in such manner as the [State Government] [Sub-section (5) and (6) originally substituted by W.B. Act 1 of 1916 and now again substituted by W.B. Act 50 of 1978.] may, by rule made under section 10, prescribe.] [Clause (4) substituted for the original clause by W. B. Act 8 of 1953.]
