Section 523(3) in Greater Hyderabad Municipal Corporation Act, 1955
(3)[ Notwithstanding anything contained in this section and unless specified under this Act, the Municipal Commissioner or any authorised person on his behalf shall exercise all the powers conferred on him under this Act and under the Prevention of Food Adulteration Act, 1954 and shall also have the powers to close down the premises and also seize the machinery and material when there is reason to believe that an offence is committed against some byelaw made under this Act.] [Added by Act No.36 of 2007.]
