Section 296 in Andhra Pradesh Municipalities Act, 1965
296. Power of Municipal Health Officer to seize diseased animals, noxious food etc.
- If any animal, poultry or fish intended for food appears to the municipal health officer or to a person duly authorised by him to be diseased, or any food appears to him to be noxious or if utensil or vessel used in manufacturing or preparing or containing such article, appears to be of such kind or in such state as to render the article noxious, he may seize or carry away or secure such animal, article, utensil, or vessel in order that the same may be dealt with as hereinafter provided.Explanation. - Meat subject to the process of blowing and decomposition shall be deemed to be noxious.
