Section 4(9) in The Essential Commodities (Bihar Amendment) Act, 1977
(9)All enquiries and proceedings under this Section before the Collector and the Appellate Authority shall be deemed to be judicial proceeding and while discharging functions under this Section the Collector and the Appellate Authority shall be deemed to be a Court.Explanation. - For the purposes of this Section the Collector shall include authorized 'Additional Collector' and any officer specially authorized under sub-section (7)."
