Section 417 in The Mumbai Municipal Corporation Act, 1888
417. Disposal of animals and articles of a non-perishable nature seized under section 415.
(1)Any animal and any article not of a perishable nature and any utensil or vessel seized under section 415 shall be forthwith taken before a Presidency Magistrate.(2)If it shall appear to such Magistrate that any such animal or article is diseased, unsound or unwholesome or unfit for human food, or for medicine as the case may be, or is not what it was represented to be or that such utensil or vessel is of such kind or in such state as aforesaid,[he may, and if it is diseased, unsound, unwholesome or unfit for human food and unfit for medicine he shall cause] [These words were substituted for the original words by Bombay 2 of 1899, Section 6(1)(a).] the same to be destroyed, at the charge of the person in whose possession it was at the time of its seizure, in such manner as to prevent the same being again exposed or hawked about for sale or used for human food, or for medicine, or for the preparation or manufacture of, or food containing any such article as aforesaid.
