Section 267(2) in The M.P. Municipal Corporation Act, 1956
(2)If any such animal appears to such officer to be diseased, or if any such food, drink or drug appears to him to be unsound unwholesome or unfit for human consumption or medical treatment, as the case may be, or to be adulterated, or not to fulfill the specified conditions or to he a substitute or if any such utensils or vessel is of such kind or in such state as to render any food, drink or drug prepared, manufactured or contained therein unwholesome or unfit for human consumption or medical treatment, he may seize and remove such animal, food, drink, drug, utensil or vessel in order that the same may be dealt with as hereinafter in this chapter provided, and he may arrest any person in charge of any such animal, food, drink or drug.
