Section 211(1) in The Gujarat Municipalities Act, 1963
(1)The president, vice-president, chairman of the health committee, Chief Officer or any councillor or officers authorised by the municipality in this behalf-(a)may at all reasonable times, enter into any place for the purpose of inspecting and may inspect any animal, carcasses, meat, poultry, game, flesh, fish, fruit, vegetables, corn, bread, flour, milk, ghee, butter or other articles intended for human food or drink or for medicine, whether exposed or hawked about for sale, or deposited in or brought to any place for the purpose of sale or of preparation for sale or may enter into and inspect any place used as a slaughter-house, and may examine anything which may be therein; and(b)in case any such animal, carcasses, or other articles before mentioned appear to be diseased or unsound or unwholesome or unfit for human food or drink or medicine may seize the same.Any article which is of perishable nature may under the orders of the president, vice-president, chairman, of the executive committee or Chief Officer, if in his opinion it is diseased, unsound, unwholesome or unfit for human food, drink or medicine be forthwith destroyed.Every animal and every article which is not of a perishable nature, if seized as aforesaid, shall be taken before a Magistrate.If it appears to the Magistrate upon sufficient evidence that any such animal or article is diseased or unsound or unwholesome or unfit for human food, drink or medicine, the owner or person in whose possession it was found, not being merely a bailee or carrier thereof, shall, if in such case the provisions of section 273 of the Indian Penal Code, 1860 (XLV of 1860) do not apply, be punished with fine which may extend to two hundred rupees and the Magistrate shall cause such animal or article to be destroyed or to be so disposed of as to prevent its being exposed for sale or use for human food or drink or medicine.
