247. Power of Municipality to restrict or prohibit sale of fish, flesh, food, drink, articles etc.
- When the Municipal area or any part thereof is visited or threatened by an outbreak of any dangerous disease, the Municipality may, by public notice, restrict in such manner, or prohibit for such period, as may be specified in the notice, the sale or preparation etc. of any article or food or drink of drug or any container for human consumption , as may be specified in the notice.
