(1)Any officer of the municipality duly authorised in this behalf by the Municipal Commissioner or the Executive Officer may, enter into and inspect any market, building, shop, stall or place used for the sale of any animal, food or drink intended for human consumption or for the preparation, manufacture or storage of the same for sale, and may inspect and examine any such animal, food or drink and any utensil or vessel used for preparing, manufacturing or containing any such food or drink.
