Section 106AT in Uttarakhand Panchayati Raj Act, 2016
106AT. Inspection of places for sale of food, drink drugs.
- The Chairman, the Chief Executive Officer, the Health Officer, and, if authorized in this behalf by resolution, any other member, officer or servant of the Zila Panchayat and similarly the Pramukh, the Block Development Officer or any other officer of the Kshettra Panchayat authorized in this behalf by the Block development officer 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 human being or for the sale of drugs, and inspect and examine an article of food or drink or any drug which may be therein.
