Section 269(3) in The Chhattisgarh Municipalities Act, 1961
(3)If it appears to the Magistrate, upon sufficient evidence, that any such animal or article is diseased or unsound or unwholesome or unfit for human consumption, drink or medicine or it is adulterated in such a manner as to lessen its efficacy or to change its operation, the owner or person in whose possession it was found not being merely a bailee or carrier thereof shall, if in such case the provisions of Section 273 of the Indian Penal Code, 1860, (XLV of 1860), do not apply, be punishable with fine which may extend to five hundred rupees and the Magistrate shall cause such animal or article to be destroyed or to be so disposed of as to prevent its being exposed for sale or used for human consumption or drink or medicine.
