Section 206(2) in The Gujarat Municipalities Act, 1963
(2)If any person shall after such direction use, or permit to be used, any such furnace not so constructed, supplemented or altered, or shall so negligently use, or permit to be used any such furnace that the smoke arising therefrom shall not be effectually consumed or burnt as far as may be practicable, such person being the owner or occupier of the said work or buildings or an agent or other person employed by such owner or occupier for managing the same, shall be punished with fine which may extend to one hundred rupees and upon subsequent conviction to one thousand rupees:Provided that nothing in this section shall be held to apply to locomotive engines used for the purpose of traffic upon any railway or for the repair of road.
