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[Cites 0, Cited by 0] [Section 318] [Entire Act]

State of West Bengal - Subsection

Section 318(1) in West Bengal Municipal Corporation Act, 2006

(1)Every place used for manufacture, preparation, storage, or packing for sale of any article of food or drug shall be open at all time for inspection by the officers of the Corporation authorised in this behalf by the Commissioner, and such officers shall have the right to enter into such place for such inspection at all time.