(1)The President or the Vice-President [* * *] [The words "of a Board"were rep. by Act 24 of 1936, s.56], the Executive Officer, the Health Officer, the Assistant Health Officer, or any other officer or servant of a [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority"] authorised by it in writing in this behalf,-(a)may at any time enter into any market, building shop, stall or other place in the cantonment for the purpose of inspecting, and may inspect, any animals, article or thing intended for human food or drink or for medicine, whether exposed or hawked about for sale or deposited in or brought to any place for the purpose of sale, or of preparation for sale, or any utensil or vessel for preparing, manufacturing or containing any such article, or thing, and may enter into and inspect any place used as a slaughter-house and may examine any animal or article therein;(b)may seize any such animal, article or thing which appears to him to be diseased, or unwholesome or unfit for human food or drink or medicine, as the case may be, or to be adulterated or to be not what it is represented to be, or any such utensil or vessel which is of such a kind or in such a state as to render any article prepared, manufactured or contained therein unwholesome or unfit for human food or for medicine, as the case may be.
