Section 132(1) in The M.P. Public Health Act, 1949
(1)The Health Officer, or a Health or Sanitary Inspector of the local authority or of any of the local authorities concerned, or any officer of the Government or of any such local authority appointed by the Government in this behalf may,-(a)enter and inspect any building or shop in the lair or festival centre, which is a source of food supply;(b)for the purpose of inspection, have access to any source of water-supply on such centre or within such distance therefrom as the Government may, by general or special order, determine; and(c)seize any food prepared or offered for sale or stored or in course of transit within the fair or festival centre which, he has reason to believe, is unwholesome or unfit for human consumption, and destroy the same forthwith, if in his opinion, such food is of a perishable nature or the value thereof does not exceed three rupees.
