(2)If upon such inspection or examination any such food or drug is in the opinion of the Chief Officer or the Officer or employee authorised by him in this behalf, unwholesome or unit for human consumption, or is not what it represented to be or if any such utensil or vessel is of such kind or in such state, as to render any food or drug prepared, manufactured or stored therein, unwholesome or unfit for human consumption, he may seize, seal or carry away such food or drug or utensil or vessel.
