Section 387 in Karnataka Municipal Corporations Act, 1976
387. Power of Commissioner to seize diseased animal, noxious food, etc.
- If it appears to the Commissioner or a person duly authorised by him,-(a)that any animal, poultry or fish intended for food is diseased; or(b)that any article of food is noxious; or(c)that any utensil or vessel used in manufacturing, preparing or containing any article of food is of such kind or in such state as to render the articles noxious, he may seize or carry away or secure such animals, poultry, fish, article, utensil or vessel in order that the same may be dealt with as hereinafter provided.Explanation. - For purposes of this section meat subjected to the process of blowing shall be deemed to be noxious.
