Section 87 in The Food Safety And Standards Act, 2006
87. Members, officers of Food Authority and Commissioner of Food Safety to be public servants.-
The members, officers of the Food Authority and the Commissioners of Food Safety and their officers shall be deemed, when acting or purporting to act in pursuance of any of the provisions of this Act, to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).
