Section 244(2) in The Asansol Municipal Corporation Act, 1990.
(2)If upon inspection or analysis, [any such food] [Words substituted by W.B. Act 5 of 1994.] for consumption is, in the opinion of the Chief Executive Officer or any officer or employee authorised by him in this behalf, including a police officer, unwholesome or unfit for human consumption, or is not what it is represented to be, or if any such utensil or vessel is of such kind or in such state as to render any food [* *] [Word omitted by W.B. Act 5 of 1994.] prepared, manufactured [or stored] [Words substituted by W.B. Act 5 of 1994.] therein unwholesome or unfit for human consumption, he may seize, seal or carry away such food [* *] [Word omitted by W.B. Act 5 of 1994.] or utensil or vessel.
