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[Cites 0, Cited by 0] [Section 348] [Entire Act]

State of Bihar - Subsection

Section 348(3) in The Bihar Municipal Act, 2007

(3)If any food or drug seized under sub-section (2) is, in the opinion of the Chief Municipal Officer, unfit for human consumption, he shall cause such food or drug to be forthwith destroyed in such manner as to prevent its being again exposed for sale or used for human consumption, and the expenses thereof shall be paid by the person in whose possession such food or drug was at the time of its seizure.