(2)If in the course of the inspection of place under Sub-section (1), an article of food or an animal appears to be intended for human consumption and to be unfit therefore, the Executive Officer or the Health Officer or any person authorised by him in that behalf, may produce it before a Magistrate or if he is Executive Officer, the Health Officer himself, may cause, it to be destroyed or to be so disposed of as to prevent its being exposed for sale or used for such consumption.
