Section 12 in The United Provinces Aerial Ropeways Act, 1922
12. Powers of Inspector.
- An Inspector shall, for the purpose of any of the duties which is authorized or required to perform under this Act, be deemed to be a public servant, as defined in the Indian Penal Code, and shall for that purpose have such powers as may be prescribed by the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] under clause (a) of subsection (2) of Section 30.
