Section 579(2) in The Orissa Municipal Corporation Act, 2003
(2)If it appears to such Magistrate that any such animal or article is diseased, unsound or unwholesome, or unfit for human food, or for medicine, as the case may be, or is not what it was represented to be or that such utensil or vessel are of such kind or such rate as aforesaid, he may, by order direct that the same to be destroyed at the charge of the person in whose possession it was found at the time of its seizure in such manner so as to prevent the same being again, exposed or hawked about for sale or, used for human food or for medicine, or for the preparation or manufacture of food containing any such article as aforesaid.
