Section 316 in Chennai City Municipal Corporation Act, 1919
316. Power to destroy article seized.
(1)When any animal, poultry, fish or other article of food [or any utensil or vessel] [Inserted by section 158(1) by Act X of 1936.] is seized under section 314, it may, with the consent of the owner or person in whose possession it was found, be forthwith destroyed, [***] [Omitted the words 'in such manner as to prevent its being used for human food or exposed for sale' by section 158(ii) by Act X of 1936.] and if the article is perishable, without such consent.(2)Any expense incurred in destroying anything under sub-section (1) shall be paid by the owner or person in whose possession such thing-was at the time of its seizure.
