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State of Odisha - Section

Section 414 in Orissa Municipal Act, 1950

414. Power of the Executive Officer or Health Officer to enter and inspect markets, shops.

(1)The Executive Officer or the Health Officer or any person authorised by him in that behalf may at all reasonable times enter into and inspect any market, building, shop, stall or place used for the sale or storage of articles intended for human consumption or as a slaughter house and inspect and examine any article of food or drink or any animal which may be therein.
(2)If in the course of the inspection of place under Sub-section (1), an article of food or an animal appears to be intended for human consumption and to be unfit therefore, the Executive Officer or the Health Officer or any person authorised by him in that behalf, may produce it before a Magistrate or if he is Executive Officer, the Health Officer himself, may cause, it to be destroyed or to be so disposed of as to prevent its being exposed for sale or used for such consumption.