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State of Telangana - Section

Section 542 in Greater Hyderabad Municipal Corporation Act, 1955

542. Commissioner to provide for inspection of articles exposed for sale for human food.

- It shall be the duty of the Commissioner to make provision for the constant and vigilant inspection of animals, carcasses, meat, poultry, game, flesh, fish, fruit, vegetables, corn, bread, flour, dairy produce and any other article exposed or hawked about for sale or deposited in or brought to any place for the purpose of sale or for preparation for sale and intended for human food or for medicine resting with the party charged.