Section 443 in The Calcutta Municipal Corporation Act, 1980
443. Power to seize food or drug, etc. -
(1)The Municipal Commissioner or any officer or employee of the Corporation authorised by him in this behalf or any police officer may, at any time by day or night, without notice, inspect and examine any food or drug or any utensil or vessel used for preparing, manufacturing or storing such food or drug.(2)If upon such inspection or examination any such food or drug is, in the opinion of the Municipal Commissioner or the officer or employee authorised by him in this behalf, or the police officer unwholesome or unfit for human consumption, or is not what it is represented to be, or if any such utensil or vessel is of such kind or in such state as to render any food or drug prepared, manufactured or stored therein unwholesome or unfit for human consumption, he may seize, seal or carry away such food or drug or utensil or vessel.(3)If any food or drug seized under sub-section (2), is, in the opinion of the Municipal Commissioner unfit for human consumption, he shall cause the same to be forthwith destroyed in such manner as to prevent its being again exposed for sale or used for human consumption and the expenses thereof shall be paid by the person in whose possession such food or drug was at the time of its seizure.
