Section 36A in The Rajasthan Weights and Measures (Enforcement) Act, 1958
36A. [ [Controller] [Inserted vide section 4 of Rajasthan Act No. 20 of 1960, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 25.5.1960.] etc. to be public servants.
- The [Controller] [Substituted by section 5 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 24.11.1961.], an Assistant [Controller] [Substituted by section 5 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 24.11.1961.] and every Inspector or Assistant Inspector appointed under this Act shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860)].
