Section 415(2) in The Mumbai Municipal Corporation Act, 1888
(2)If any such animal or article appears to the Commissioner to be diseased or unsound or unwholesome or unfit for human food or for medicine, as the case may be, 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 article prepared, manufactured or contained therein unwholesome or unfit for human food or for medicine, as the case may be, he may seize and carry away such animal, article, utensil or vessel, in order that the same may be dealt with as hereinafter provided [and he may arrest and take to the nearest Police Station any person in charge of any such animal or article] [These words were inserted by Bombay 6 of 1913, Section 8].[* * * * *] [The explanation added to Section 415 by Bombay 2 of 1899, Section 5(1)(a) was repealed by Bombay 10 of 1928 Section 15.]
