Section 10 in The West Bengal Animal Slaughter Control Act, 1950
10. Officers exercising powers under this Act deemed to be public servants.—
All Presidents of municipalities or Panchayat Samitis. Veterinary Surgeons, Veterinary Officers and other persons exercising powers under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (Act XLV of 1860).
