Section 268(3) in The Chhattisgarh Municipal Corporation Act, 1956
(3)If any food, drink, or drug seized under sub-section (2) of Section 267 is of perishable nature and is in the opinion of the officer making the seizure, infected, unsound, unwholesome or unfit for human consumption or medical treatment, it may, with the previous sanction of the Health Officer be destroyed without the consent referred to in sub-section (1).
