240. Disposal of flesh imported in contravention of a bye-law regulating importation.
- Should the flesh of any cattle, sheep, goat or swine be brought within [the limits of municipal area] [Substituted by U.P. Act No. 12 of 1994.] in contravention of a bye-law made under sub-head (e) of Heading F of Section 298, it may be seized by an officer of [Municipality] [Substituted by U.P. Act No. 12 of 1994.] authorized in that behalf, and may be destroyed or otherwise disposed of as the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by general or special order, direct.
