Section 443(2) in Kolkata Municipal Corporation Act, 1980
(2)If upon such inspection or examination any such food or drug is, in the opinion of the Municipal Commissioner or the officer or employee authorised by him in this behalf, or the 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 or drug prepared, manufactured or stored therein unwholesome or unfit for human consumption, he may seize, seal or carry away such food or drug or utensil or vessel.
