189. Power to seize and arrest for unauthorised sale of animal flesh.
(1)If the Municipality has reason to believe that any animal intended for human consumption is being slaughtered or that the flesh of any such animal is being sold or exposed for sale in any palce or manner not authorised by the Municipality, it may authorise any person who may, at any time by day or night without notice inspect such palce for the purpose of satisfying himself as to whether any provision of this Act or of any rule or regulation made thereunder is being contravened thereat and may in case of contravention, seize such animal or carcass of such animal or such flesh therein.(2)The Municipality may remove and sell by auction or otherwise dispose of any animal or carcass of any animal or any flesh seized, under sub-section (1) and the sale proceeds shall subject to any decision as to cost ,be credited to the Municipal Fund.(3)Any person slaughtering any animal or selling or exposing for sale the flesh or any such animal in any place or manner not duly authorised under this Act may be arrested by any police officer without a warrant.
