Section 13(1) in Karnataka Ports (Landing and Shipping Fees) Act, 1961
(1)All officers and all persons appointed or authorised to perform any duty or exercise any power under any provisions of this Act or under any rule or order made thereunder shall be deemed when acting or purporting to act in pursuance of any of the provisions of this Act, or any rule or order made thereunder to be public servants within the meaning of section 21 of the Indian Penal Code.
