Section 244(2) in Siliguri Municipal Corporation Act, 1990
(2)If upon inspection or analysis, any such item for consumption is, in the opinion of the Chief Executive Officer or any officer or employee authorized 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 or drug prepared, manufactured or stores therein unwholesome or unfit for human consumption, he may seize, seal or carry away such food or drug or utensil or vessel.
