Section 436 in Uttar Pradesh Municipal Corporation Act, 1959
436. Disposal of perishable articles seized under Section 435.
- If any meat, fish, vegetable or other article of a perishable nature be seized under Section 435 and the same is, in the opinion of the Municipal Commissioner, diseased, unsound, unwholesome or unfit for human consumption, as the case may be, the Municipal Commissioner shall cause the same to be forthwith destroyed in such manner as to prevent its being again exposed for sale or used for human consumption and the expenses thereof shall be paid by the person in whose possession such article was at the time of its seizure.
