Section 310 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
310. for the purpose of sale or preparation for sale.
Power of the Zonal Commissioner for the purposes of inspection:(1)TheZonal Commissioner or any person authorized by him in writing for the purpose may,without notice, enter any slaughter house or any place where animals, poultry or fishintended for food are exposed for sale or where articles of food are being manufactured orexposed for sale at any time by day or night when the slaughter, exposure for sale ormanufacture is being carried on and inspect the same and any utensil or vessel used formanufacturing, preparing or containing any such article.(2)If the Zonal Commissioner or any person so authorised by him hasreason to believe that in any place any animal intended for human food is beingslaughtered or any carcass is being skinned or cut up or that any food is beingmanufactured, stored, prepared, packed, cleansed, kept or exposed for sale orsold without, or otherwise than in conformity with a licence, he may enter anysuch place without notice, at any time by day or night for the purpose ofsatisfying himself whether any provision of this Act, bye-laws, or regulations orany condition of a licence is being contravened.(3)No claim shall lie against the Zonal Commissioner or any person actingunder his authority or the Corporation for any damage or inconvenience causedby the exercise of powers under this section or by the use of any force necessaryfor effecting entry into any place under this section.(4)In any legal proceedings in respect of powers exercised under thissection in which it is alleged that any animals, poultry, fish or articles of foodwere not kept, exposed, hawked about, manufactured, prepared, stored, packedor cleansed for sale, or were not intended for human food, the burden of proof
