Section 274 in Tamil Nadu District Municipalities Act, 1920
274. Power of executive authority to seize diseased animals, noxious food.
- If any animal, poultry or fish intended for food appears to the executive authority or to a person duly authorised by him, to be diseased, or any food appears to him to be noxious, or if any vessel or utensil used in manufacturing, preparing or containing such article appears to be of such kind or in such state as to render the article noxious, he may seize or carry away or secure such animal, article, utensil, or vessel, in order that the same may be dealt with as hereinafter provided.Explanation. - Meat subject to the process of blowing shall be deemed to be noxious.
