415. Power of Magistrate to order destruction of poisonous articles and animals and to punish the offender.
- Where any animal or article or brought before a Magistrate under Sub-section (2) of Section 414, such Magistrate, if he is satisfied on the evident that the article or animal was intended for human consumption and is unfit therefor, may order the article or animal to be destroyed or to be so disposed of as to prevent it being exposed for sale or used for human consumption and may direct that the owners or persons in possession of such article or animal, not being merely a carried or bailee thereof, shall be punishable with fine which may extend to one hundred rupees.
