Section 247 in The Chandernagore Municipal Corporation Act, 1990
247. Power to seize food [* * *] [Words 'or drug' omitted by West Bengal Act 5 of 1994.] etc.
(1)Subject to the provisions of the Prevention of Food Adulteration Act, 1954 or any other law for the time being in force, the Corporation may cause inspection and analysis of [any article of food or any utensil or vessel used for preparing or storing any article of food.] [Words substituted by West Bengal Act 5 of 1994.](2)If upon inspection or analysis,[any such food] [Words substituted by West Bengal Act 5 of 1994.] for consumption is, in the opinion of the Chief Executive Officer or any officer or employee authorised by him in this behalf, including a police officer, unwholesome or unfit for human consumption, or is not what it is represented to be, or if any such utensil or vessel is of such kind or in such state as to render any food [* * * *] [Words 'or drug' omitted by West Bengal Act 5 of 1994.] prepared, manufactured [or stored] [Words substituted by West Bengal Act 5 of 1994.] therein unwholesome or unfit for human consumption, he may sieze, seal or carry away such food [* * * *] [Words 'or drug' omitted by West Bengal Act 5 of 1994.] or utensil or vessel.(3)If any food [* * * *] [Words 'or drug' omitted by West Bengal Act 5 of 1994.], seized under sub-section (2), is, in the opinion of the Chief Executive Officer, unfit for human consumption, he shall cause the same to be forthwith destroyed in such manner as to prevent its being again exposed for sale or used for human consumption and the expenses thereof shall be paid by the person in whose possession such food [* * * *] [Words 'or drug' omitted by West Bengal Act 5 of 1994.] was at the time of its seizure.
