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State of West Bengal - Section

Section 252 in The Chandernagore Municipal Corporation Act, 1990

252. Place of manufacture, preparation, etc. for sale of any drug or food to be open to inspection.

(1)Every place used for the manufacture, preparation, storage or packing for sale of any article of food or drug shall be open at all time for inspection by the officers of the Corporation authorised in this behalf by the Chief Executive Officer, and such Officer shall have the right to enter into such places for such inspection at all time.
(2)In every place used for manufacture, preparation, storage or packing for sale of any article of food or drug, such articles of food or drug or any receptacle and material used for such manufacture, preparation, storage or packing shall be protected from dust, flies and other insects by such measure as may be specified by the Corporation in this behalf.