Section 244(1) in The U.P. Municipalities Act, 1916
(1)If in the course of the inspection of a place under the preceding section, an article of food or drink or animal appears to be intended for the consumption of man and to be unfit therefor, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may seize and remove the same, or may cause it to be destroyed, or to be so disposed of as to prevent its being exposed for sale or use for such consumption.
