Section 510 in Kolkata Municipal Corporation Act, 1980
510. Prevention of adulteration of food, drugs and cosmetics.
- Subject to the provisions of the Prevention of Food Adulteration Act, 1954 (37 of 1954), and the Drugs and Cosmetics Act, 1940 (23 of 1940), as amended by the Prevention of Adulteration of Food, Drugs and Cosmetics (West Bengal Amendment) Act, 1973 (West Bengal Act XLII of 1973) and the notification by the State Government in this behalf, the Corporation shall function as an Authority under the said Acts.
