Section 314 in West Bengal Municipal Corporation Act, 2006
314. Power to seize food etc.
- If, upon such inspection or analysis, any food for consumption is, in the opinion of the Commissioner or any officer or other employee of the Corporation, 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 utensil or vessel is of such kind or in such state as to render any food prepared, manufactured or stored therein unwholesome or unfit for human consumption, he may seize, seal or carry away such food or utensil or vessel.
