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[Cites 0, Cited by 0] [Section 249] [Entire Act]

State of West Bengal - Subsection

Section 249(1) in Siliguri Municipal Corporation Act, 1990

(1)Every place used for the manufacture, preparation, storage or packing for sale of any article of food or drug shall be open at all time for inspection by the officers of the Corporation authorized in this behalf by the Chief Executive Officer, and such officers shall have the right to enter into such places for such inspection at all time.