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[Cites 0, Cited by 0] [Section 256] [Entire Act]

State of West Bengal - Subsection

Section 256(2) in Siliguri Municipal Corporation Act, 1990

(2)If Siliguri or any part of it is visited or threatened by an outbreak of any dangerous disease, the Chief Executive Officer may, by public notice, restrict or prohibit the sale or preparation of any article of food or drink for human consumption.