243. Inspection of places for sale of food, drink and drugs.
- The [President] [Substituted by U.P. Act No. 7 of 1949.], the executive officer, [the medical officer of health] [Inserted by U.P. Act No. 5 of 1932.] and, if authorised in this behalf by resolution, any other member, officer or servant of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, without notice at any period of the day or night, enter into and inspect a market, shop, shall or place used for the sale of food or drink for man or as a slaughter-house; or for the sale or drugs, and inspect and examine any article of food or drink, or any animal or drug which may be therein.
