Section 247(1) in The Chandernagore Municipal Corporation Act, 1990
(1)Subject to the provisions of the Prevention of Food Adulteration Act, 1954 or any other law for the time being in force, the Corporation may cause inspection and analysis of [any article of food or any utensil or vessel used for preparing or storing any article of food.] [Words substituted by West Bengal Act 5 of 1994.]
