Section 477 in Kolkata Municipal Corporation Act, 1980
477. Power of Municipal Commissioner to restrict or prohibit sale of food or drink.
- When Kolkata or any part thereof is visited or threatened by an outbreak of any dangerous disease, the Municipal Commissioner may, by public notice, restrict in such manner or prohibit for such period as may be specified in the notice the sale or preparation of any article of food or drink for human consumption specified in the notice or the sale of any flesh of any description of animal so specified.
