Section 375(3) in Arunachal Pradesh Municipal Act, 2007
(3)If any food or drug seized under sub-section (2) is in the opinion of the Chief Municipal Executive Officer/ Municipal Executive Officer unfit for human consumption he shall cause such food or drug to be forthwith destroyed in such manner as to prevent its being exposed for sale or used for human consumption and the expenses thereof shall be paid by the person in whose possessions such food or drug was at the time of it seizure.Chapter - XXXIX Vital Statistics
