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[Cites 0, Cited by 0] [Section 467] [Entire Act]

State of Jharkhand - Subsection

Section 467(3) in Jharkhand Municipal Act, 2011

(3)If any food or drug seized under sub-section (2) is, in the opinion of the Municipal Commissioner or the Executive Officer, unfit for human consumption, he shall cause such food or drug to be forthwith destroyed in such manner as to prevent its being again exposed for sale or used for human consumption, and the expenses thereof shall be recovered from the person in whose possession such food or drug was found at the time of its seizure.