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[Cites 0, Cited by 0] [Section 215(1)] [Section 215] [Entire Act]

Union of India - Subsection

Section 215(1)(a) in Cantonments Act, 1924

(a)may at any time enter into any market, building shop, stall or other place in the cantonment for the purpose of inspecting, and may inspect, any animals, article or thing intended for human food or drink or for medicine, whether exposed or hawked about for sale or deposited in or brought to any place for the purpose of sale, or of preparation for sale, or any utensil or vessel for preparing, manufacturing or containing any such article, or thing, and may enter into and inspect any place used as a slaughter-house and may examine any animal or article therein;