Section 244 in Siliguri Municipal Corporation Act, 1990
244. Power to seize food or drug, etc.
(1)Subject to the provisions of the Prevention of Food Adulteration Act, 1954 (37 of 1954)for the time being in force, the Corporation may cause inspection and analysis of any food, drug, edible oil, milk, similar items of human consumption or any utensil or vessel used for preparing or storing such things.(2)If upon inspection or analysis, any such item for consumption is, in the opinion of the Chief Executive Officer or any officer or employee authorized by him in this behalf, including a police officer, unwholesome or unfit for human consumption, or is not what it is represented to be, or if any such utensil or vessel is of such kind or in such state as to render any food or drug prepared, manufactured or stores therein unwholesome or unfit for human consumption, he may seize, seal or carry away such food or drug or utensil or vessel.(3)If any food or drug, seized under sub-section (2), is in the opinion of the Chief Executive Officer, unfit for human consumption, he shall cause the same 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.
