Section 118(1) in The M.P. Public Health Act, 1949
(1)No person shall,-(a)sell, expose or hawke about for sale or keep, store or prepare for sale any animal intended for human consumption which is diseased, or the flesh of any animal which has died on account of natural causes; or(b)sell, expose or hawke about for sale or keep, store, manufacture or prepare for sale any food or drug intended for human consumption which is unfit for such purpose or is unwholesome or is adulterated; or(c)sell, expose or hawke about for sale any cooked food intended for human consumption except in a dust-proof case; or(d)sell or offer for sale any article of food which is not of the nature, substance or quality specified by a notification by the Government under this or any other Act.
