Section 247(2) in The Chandernagore Municipal Corporation Act, 1990
(2)If upon inspection or analysis,[any such food] [Words substituted by West Bengal Act 5 of 1994.] for consumption is, in the opinion of the Chief Executive Officer or any officer or employee authorised by him in this behalf, including a police officer, unwholesome or unfit for human consumption, or is not what it is represented to be, or if any such utensil or vessel is of such kind or in such state as to render any food [* * * *] [Words 'or drug' omitted by West Bengal Act 5 of 1994.] prepared, manufactured [or stored] [Words substituted by West Bengal Act 5 of 1994.] therein unwholesome or unfit for human consumption, he may sieze, seal or carry away such food [* * * *] [Words 'or drug' omitted by West Bengal Act 5 of 1994.] or utensil or vessel.
