Section 259 in The Chhattisgarh Municipal Corporation Act, 1956
259. Prohibition of sale of diseased animals or unwholesome articles intended for human consumption.
- No person shall sell, expose or hawk or keep for sale any animal intended for human consumption which is diseased, and no person shall sell, store for sale, expose or hawk for sale or manufacture any food, drink or drug intended for human consumption or medical treatment which is unsound, unwholesome, adulterated or unfit for human consumption.
