Section 276 in Tamil Nadu District Municipalities Act, 1920
276. Power to destroy article seized.
(1)When any animal or article of food is seized under section 274, it may, with the consent of the owner or person in whose possession it was found, be forthwith destroyed in such manner as to prevent its being used for human food or exposed for sale, and if the article is perishable, without such consent.(2)Any expenses incurred in destroying any animal or article under sub-section (1) shall be paid by the owner or person in whose possession it was at the time of its seizure.
