Section 269 in The Chhattisgarh Municipalities Act, 1961
269. Search for and inspection of unwholesome articles.
- [(1) The President, Chairman of the [President-in-Council] [Substituted by M.P. Act No. 15 of 1979.], Chief Municipal Officer, Health Officer, Assistant Veterinary Surgeon of the Agriculture (Veterinary) Department of the Government or any Councillor or officer authorised by the Council in this behalf-(a)may, at all reasonable times, enter into any place for the purpose of inspecting and may inspect any animals ; carcasses, meat, poultry, game, flesh fish, fruit, vegetables, corn, bread, flour, milk, ghee, butter or other articles intended for human consumption or drink or for medicine, whether exposed or brought to any place for the purpose of sale or of preparation for sale, or may enter into and inspect any place used as a slaughter-house, and may examine anything which may be therein; and(b)in case any such animals, carcasses or other articles hereto before mentioned appears to be diseased or unsound or unwholesome or unfit for human consumption or drink or medicine or it is adulterated in such a manner as to lesson its efficacy or to change its operation may seize the same.;](2)Any article seized under sub-section (1) which is of a perishable nature may, under the order of the President, Chief Municipal Officer or Municipal Health Officer, forthwith be destroyed. Every animal and every article which is not of perishable nature, if seized as aforesaid, shall be taken before a Magistrate.(3)If it appears to the Magistrate, upon sufficient evidence, that any such animal or article is diseased or unsound or unwholesome or unfit for human consumption, drink or medicine or it is adulterated in such a manner as to lessen its efficacy or to change its operation, the owner or person in whose possession it was found not being merely a bailee or carrier thereof shall, if in such case the provisions of Section 273 of the Indian Penal Code, 1860, (XLV of 1860), do not apply, be punishable with fine which may extend to five hundred rupees and the Magistrate shall cause such animal or article to be destroyed or to be so disposed of as to prevent its being exposed for sale or used for human consumption or drink or medicine.
