324. Inspection of place for sale of food or drink and seizure of unwholesome articles or utensils found therein.
(1)Any officer of the municipality duly authorised in this behalf by the Municipal Commissioner or the Executive Officer may, enter into and inspect any market, building, shop, stall or place used for the sale of any animal, food or drink intended for human consumption or for the preparation, manufacture or storage of the same for sale, and may inspect and examine any such animal, food or drink and any utensil or vessel used for preparing, manufacturing or containing any such food or drink.(2)If any such animal appears to such officer to be diseased; or if any such food or drink appears to him to be unfit for human consumption or adulterated, or if any such utensil or vessel is of such kind or in such state as to render any food or drink contained therein unfit for human consumption, he may seize and remove such animal, food or drink, utensil or vessel.(3)The authorized officer may, instead of removing any animal, food or drink, utensil or vessel seized under sub-section (2), leave the same in such safe custody as the Municipal Commissioner or the Executive Officer directs in order that it may be dealt with as hereinafter in this chapter provided; and no person shall remove it from such custody or interfere or tamper with it in any way while it is so retained.
