(1)The Chief Officer a Municipality shall make provisions for inspection of all animals which are intended for human consumption and are in the course of transit or are exposed or hawked about or deposited in or brought to any place within the municipal are for sale or preparation for sale, as the case may be.(2)If, as a result of any inspection under sub-section (1), any prosecution is instituted under this Chapter, the burden of providing that any such animal was not exposed or hawked about or deposited in or brought to any place for sale or preparation for sale or was not intended for human consumption, shall rest with the person prosecuted.
