Section 132(2)(b) in The M.P. Public Health Act, 1949

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State of Madhya Pradesh - Subsection

Section 132(2)(b) in The M.P. Public Health Act, 1949

(b)If the authority or person aforesaid is of opinion that the food is unwholesome or unfit for human consumption, such authority or person may, by order in writing, direct the food to be destroyed and any expenses incurred in this behalf (including the costs, if any, of analyzing the food or a sample thereof) shall be recoverable from the person from whom the food was seized, as if it were a tax due from him to the local authority or any of the local authorities concerned.

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State of Madhya Pradesh - Subsection

Section 132(2)(b) in The M.P. Public Health Act, 1949