Section 317 in Chennai City Municipal Corporation Act, 1919
317. Production of articles, etc., seized before magistrate and powers of magistrate to deal with them.
(1)Articles of food, animal, poultry, fish, utensils, or vessels seized under section 314, and not destroyed under section 316 shall, as soon as possible, be produced before a magistrate.(2)Whether or not complaint is laid before the magistrate of any offence under the Indian Penal Code (Central Act LXV of 1860) or under this Act, if it appears to the magistrate on taking such evidence as he thinks necessary that any such animal, poultry or fish is diseased, or any such article is noxious or any such utensil or vessel is of such kind or in such state as is described in section 314, he may order the same,-(a)to be forfeited to the corporation,(b)to be destroyed at the charge of the owner or person in whose possession it was at the time of seizure, in such manner as to prevent the same being again exposed or hawked about for sale or used for human food or for the manufacture or preparation of, or for containing, any such article as aforesaid.Disposal of the Dead
