Section 225 in The Himachal Pradesh Municipal Corporation Act, 1994
225. Power to inspect places for sale of food or drink etc, and to seize un-wholesome articles exposed for sale.
- The municipality or Executive Officer or the Secretary, as the case may be, may authorise any person at all reasonable times to enter into and to inspect any market, building, shop, stall or place for the sale of food or drink for man, or as a slaughter house, or for the sale of drugs, and to inspect and examine any food or drink, animal or drugs, which may be therein; and, if any article of food or drink, or any animal therein appears to be intended for the consumption of man to be unfit may seize and remove the same or may cause it to be destroyed or to be so disposed of as to prevent its being exposed for sale or used for such consumption ; and in case it is reasonably suspected that any drug is adulterated in such manner as to lessen its efficiency or to change its operation or to render it noxious, to remove the same giving a receipt therefor, and to cause the owner thereof to be brought before a Magistrate for enquiry whether any offence has been committed in respect thereof, and for orders as to the disposal of the said drug.
