Section 244 in The Asansol Municipal Corporation Act, 1990.
244. Power to seize food [* *] [Word omitted by W.B. Act 5 of 1994.], etc. -
(1)Subject to the provisions of the Prevention of Food Adulteration Act, 1954 for the time being in force, the Corporation may cause inspection and analysis of [any article of food or any utensil or vessel used for preparing or storing any article of food.] [Words substituted by W.B. Act 5 of 1994.](2)If upon inspection or analysis, [any such food] [Words substituted by W.B. Act 5 of 1994.] for consumption is, in the opinion of the Chief Executive Officer or any officer or employee authorised by him in this behalf, including a police officer, unwholesome or unfit for human consumption, or is not what it is represented to be, or if any such utensil or vessel is of such kind or in such state as to render any food [* *] [Word omitted by W.B. Act 5 of 1994.] prepared, manufactured [or stored] [Words substituted by W.B. Act 5 of 1994.] therein unwholesome or unfit for human consumption, he may seize, seal or carry away such food [* *] [Word omitted by W.B. Act 5 of 1994.] or utensil or vessel.(3)If any food [* *] [Word omitted by W.B. Act 5 of 1994.], seized under sub-section (2), is in the opinion of the Chief Executive Officer, unfit for human consumption, he shall cause the same 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 paid by the person in whose possession such food [* *] [Word omitted by W.B. Act 5 of 1994.] was time of its seizure.
