Section 443(3) in The Calcutta Municipal Corporation Act, 1980
(3)If any food or drug seized under sub-section (2), is, in the opinion of the Municipal Commissioner unfit for human consumption, he shall cause the same to be forthwith destroyed in such manner as to prevent its being again exposed for sale or used for human consumption and the expenses thereof shall be paid by the person in whose possession such food or drug was at the time of its seizure.
