Section 13 in The Orissa Aerial Ropeways Act, 1957
13. Power of Inspectors.
- An Inspector shall, for the purpose of any of the duties which he is authorised or required to perform under this Act, be deemed to be a public servant within the meaning of the Indian Penal Code, XLV of 1860 and shall, for that purpose, have such powers as the State Government may, by rules, specify.
