Section 106BA(3) in Uttarakhand Panchayati Raj Act, 2016
(3)if it appears to a Magistrate before whom a drug has been produced under sub-section (2) that the drug has been adulterated or has become inert, unwholesome, or deteriorated as aforesaid, he may order the same to be destroyed, or to be so disposed of as to him may deem fit, and if any offence appears to have been committed he may proceed to take cognizance thereof.Nuisance for certain trades and professions
