Section 24(2) in The Mines And Minerals (Development And Regulation) Act, 1957
(2)Every person authorised by the [Central Government or a State Government] [ Substituted by Act 38 of 1999, Section 20, for " Central Government" (w.e.f. 18.12.1999).] under sub-section (1) shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860), and every person to whom an order or summons is issued by virtue of the powers conferred by clause (e) or clause (f) of that sub-section shall be legally bound to comply with such order or summons, as the case may be.
