Section 269 in The M.P. Municipal Corporation Act, 1956
269. Taking before Magistrate of animals and articles seized under Section 267.
(1)Any animal, food, drink, drug, utensil or vessel seized under sub-section (2) of Section 267 but not destroyed in pursuance of Section 268 shall, subject to the provisions of sub-section (3) of Section 267 he taken before a Magistrate as soon as may be after such seizure.(2)If it appears to the Magistrate that such animal, food, drink, drug, utensil or vessel was rightly seized, he shall cause the same to be forfeited to the Corporation or to be destroyed at the expense of the person in whose possession it was found at the time of its seizure.(3)If the Magistrate is of the contrary opinion, the person from whose shop or place it was taken shall be entitled to have it restored to him and it shall be in the discretion of the Magistrate to award him such compensation, not exceeding the actual loss or expenses which he has sustained or incurred, as the Magistrate may think proper.
