Section 9(2) in The Hardwar Ardh Kumbha Mela Rules, 2002
(2)If, in the opinion of the person making an inspection under sub-rule (1) an article, of food or drink meant for human consumption is unfit or if the articles are exposed for sale in contravention of any conditions prescribed under Section 7 of the Act, he may seize and remove the same and the Officer-in-charge as to prevent its being exposed for sale or use for human consumption.
