Section 244(2) in The U.P. Municipalities Act, 1916
(2)If it is reasonably suspected that a drug has been improperly adulterated, or by reason of age or the effect of climate has become inert or unwholesome, or has otherwise become deteriorated in such a manner as to lessen its efficacy, or to change its operation, or to render it noxious, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may remove the same, giving a receipt therefor, and may produce it before a Magistrate.
