Section 384 in Karnataka Municipal Corporations Act, 1976
384. Duty of Commissioner to inspect.
- It shall be the duty of the Commissioner to make provision for the constant and vigilant inspection of animals, carcasses, meat, poultry, game, fresh fish, vegetables, corn, bread, floor, milk, ghee, butter, oil and any other articles exposed or hawked about for sale or deposited in or brought to any place for the purpose of sale or of preparation for sale.
