Section 399 in The Coimbatore City Municipal Corporation Act, 1981
399. Power to destroy article seized.
(1)When any animal, poultry, fish or other article of food or any utensil or vessel is seized under section 397, it may, with the consent of the owner or person in whose possession it was found, be forthwith destroyed, and if the article is perishable, without such consent.(2)Any expense incurred in destroying anything under sub-section (1), shall be paid by the owner or person in whose possession such thing was at the time of its seizure.
