Section 201(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)If it is reasonably suspected that a drug has been adulterated or by reason of age or the effect of climate has become inert or unwholesome, or has otherwise become deteriorated in such manner as to lessen its efficiency, or to change its operation, or to render it noxious, the person inspecting may remove the same, giving a receipt therefor, and may produce it before a Magistrate.
