Section 269(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)Any animal, food, drink, drug, utensil or vessel seized under sub-section (2) of Section 267 but not destroyed in pursuance of Section 268 shall, subject to the provisions of sub-section (3) of Section 267 he taken before a Magistrate as soon as may be after such seizure.
