190. Power to seize food or drug if found unfit for human consumption.
(1)Subject to the provisions of the Prevention of Food Adulteration Act, 1954,or any other law for the time being in force,the Municipality may cause inspection an analysis of any food , drug, edible oil, milk or similar item of human consumption or any utensil or vessel used for preparing or storing any such thing.(2)If, upon inspection or analysis, any such item for consumption, as aforesaid, is found to be unfit for human consumption, or is not what it is represented to be, or if any such utensil or vessel any food or drug prepared, manufactured or stored therein unfit for human consumption, any person duly authorised by the Municipality seize, seal or carry away and destroy such food or drug or utensil or vessel.
