423. Power to inspect places for sale of food or drink etc., and seize unwholesome articles exposed for sale.
(1)The Chief Officer of the Municipality or any person authorised by the Municipality may, at all reasonable times, enter into and inspect any market, building, shop stall or place used for the sale of food or drink, or as a slaughter house, or for the sale of drugs, and inspect and examine any food or drink, animal or drug, which may be therein, and, if any article of food or drink, or any animals therein, intended for the consumption of persons appears to be unfit therefore, may seize and remove the same or may cause it to be destroyed or to be disposed of so as to prevent its being exposed for sale or used for such consumption.(2)In case it is reasonably suspected that any drug is adulterated in such manner, as to lessen its efficacy or to change its operation or to render it noxious, the Chief Officer may cause to remove the same, giving a receipt therefore, and to cause the owner thereof to be brought before a magistrate for enquiry whether any offence has been committed in respect thereof, and for orders as to the disposal of the said drug.
