(1)The Chief Officer of a Municipality, or any officer or employee of the Municipality authorised by him in this behalf may, at any time by day or night without notice inspect and examine any food or drug or any utensil or vessel used for preparing manufacturing of storing such food or drug.(2)If upon such inspection or examination any such food or drug is in the opinion of the Chief Officer or the Officer or employee authorised by him in this behalf, unwholesome or unit for human consumption, or is not what it represented to be or if any such utensil or vessel is of such kind or in such state, as to render any food or drug prepared, manufactured or stored therein, unwholesome or unfit for human consumption, he may seize, seal or carry away such food or drug or utensil or vessel.(3)If any food or drug seized under sub-section (2), is, in the opinion of the Chief Officer, unfit for human consumption, he shall cause the if any same to be forthwith destroyed in such manner as to prevent its being again exposed for sale or used for human consumption and the expenses thereof, shall be paid by the person in whose possession such food or drug was at the time to its seizure.Chapter - VI District Planning Committee
