Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 469] [Entire Act]

State of Punjab - Subsection

Section 469(1) in The Punjab Municipal Act, 1999

(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 or storing such food or drug.