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[Cites 0, Cited by 0] [Section 325(5)] [Section 325] [Entire Act]

NCT Delhi - Subsection

Section 325(5)(i) in The New Delhi Municipal Council Act, 1994

(i)If the Chairperson or any person authorised by him in this behalf has reason to believe that any animal intended for human consumption is being slaughtered or that the flesh of any such animals is being sold or exposed for sale, in any place or manner not duly authorised under this Act, he may at any time by day or night without notice inspect such place for the purpose of satisfying himself as to whether any provision of this Act or of any bye-law under this Act at the time in force is being contravened thereat and may seize any such animal or the carcass of such animal or such flesh found therein.