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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Madhya Pradesh - Subsection

Section 125(4) in The M.P. Public Health Act, 1949

(4)Inspection of dairy by Health Officer. - The Health Officer may inspect any dairy specified in the list under sub-section (1), (2) or (3) referred to above and any milch cattle and the employees therein, and if, on such inspection, the Health Officer is of opinion that any infectious disease is caused, or likely to be caused, by the consumption of the milk or dairy produce supplied from such dairy, he may make an order prohibiting the supply of any milk or dairy produce for human consumption from such dairy.