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State of Uttar Pradesh - Section

Section 200 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

200. Inspection of places for sale of food, drink and drugs.

- The Adhyaksha, the Mukhya Adhikari, the Swasthya Adhikari, and if authorized in this behalf by resolution, any other member, officer or servant of the Zila Panchayat and similarly the Pramukh, the Khand Vikas Adhikari or any other officer of the Kshettra Panchayat authorized in this behalf by the Khand Vikas Adhikari may, without notice, at any period of the day or night enter into and inspect a market, shop, stall or place used for the sale of food or drink for man, or as a slaughter house, or for the sale of drugs, and inspect and examine an article of food or drink or any animal or drug which may be therein.