Section 201 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
201. Seizure of unwholesome articles and removal of deleterious and spent drugs.
(1)If, in the course of the inspection of a place under the preceding section, an article of food or drink or an animal appears to be intended for the consumption of man and to be unfit therefor, the person inspecting 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.(2)If it is reasonably suspected that a drug has been adulterated or by reason of age or the effect of climate has become inert or unwholesome, or has otherwise become deteriorated in such manner as to lessen its efficiency, or to change its operation, or to render it noxious, the person inspecting may remove the same, giving a receipt therefor, and may produce it before a Magistrate.(3)If it appears to a Magistrate before whom a drug has been produced under sub-section (2) that the drug has been adulterated or has become inert, unwholesome, or deteriorated as aforesaid, he may order the same to be destroyed, or to be so disposed of as to him may seem fit, and if any offence appears to have been committed he may proceed to take cognizance thereof.Nuisance From Certain Trades And Professions
