Section 246 in Siliguri Municipal Corporation Act, 1990
246. Prohibition of sale, etc. of adulterated or misbranded food or drug.
- No person shall directly or indirectly, himself or by any other person on his behalf, sell, expose or hawk about for sale, or manufacture or store for the preparation of any food or drug or for sale, any food or drug which is adulterated or misbranded.
