(2)Where any person exposes for sale any animal or articles in any public street or part thereof in contravention of any public notice issued under sub-section (1) or of the restrictions and conditions of a licence granted thereunder or of any regulation under the said sub-section, the Secretary may, without prejudice to any other action that may be taken against him under this Act, cause to be removed -(a)such animal or articles, and(b)any vehicle, package, box or any other thing on which the articles referred to in clause (a) is placed.
