(4)The Municipal Commissioner or the Executive Officer or any person authorized by the municipality may, at all reasonable times, enter into, and inspect, any market, building, shop, stall or place used for the sale of food or drink, or as a slaughter house, or for the sale of drugs, and inspect and examine any food, drink, animal or drug, which may be found therein and, if any article of food or drink, animal or drug therein, intended for the consumption of persons, appears to be unfit therefor, he may, by notice, restrict the sale of such food, drink, animal or drug, in such manner, and for such period, as he may deem fit.
