Section 293(4) in Arunachal Pradesh Municipal Act, 2007
(4)The Chief Municipal Executive Officer/ Municipal 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 slaughterhouse, or for the sale of drugs, and inspect and examine any food, drink, animal or drug, which may be therein, and if any article of food or drink, animal or drug therein intended for the consumption of persons, appears to be fit 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.
