Section 8 in Maharashtra Electricity Duty Act, 2016
8. Appointment of Electricity Duty Inspectors.
(1)The State Government may, by notification in Official Gazette, appoint any person as it thinks fit, having the prescribed qualifications to be Electricity Duty Inspectors for the purposes of this Act.(2)The Electricity Duty Inspectors appointed under sub-section (1) shall work under the control of the Electrical Inspector.(3)Every Electricity Duty Inspector shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860).
