Section 125(7) in The M.P. Public Health Act, 1949
(7)When an order is made under sub-section (4) the Health Officer may either,-(a)permit the milk or other produce of the dairy after being boiled or treated in such other manner as he may direct, to be sold or used as animal food, subject to any reasonable restrictions he may impose, or(b)cause such milk or dairy produce to be destroyed.
