453. Certain persons deemed to be public servants. -
The following persons shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, namely:-(a)every surveyor;(b)every Judge, assessor or other person acting under Part XII;(c)every person appointed under this Act to report information as to shipping casualties;(d)every person authorised under this Act to make any investigation or inquiry under Part X and all persons whom he calls to his aid;(e)every person directed to make an investigation into an explosion or fire on a ship under section 388;(f)every other officer or person appointed under this Act to perform any functions thereunder.
