Section 417B in The Mumbai Municipal Corporation Act, 1888
417B. [ Penalty for possessing food which appears to be diseased, unsound or unwholesome or unfit for human food. [Section 417B and 417C were inserted by Bombay 2 of 1899, Section 6(1)(b).]
- In every case in which food, on being dealt with under section 417, appears to the Magistrate to be diseased, unsound or unwholesome or unfit for human food, the owner thereof or the person, in whose possession it was found not being merely bailee or carrier thereof, shall, if any such case the provisions of section 273 of the Indian Penal Code do not apply, be punished with fine which may extend to [Five] hundred rupees].
