Section 4 in The West Bengal Prohibition Of Smoking And Spitting And Protection Of Health Of Non-Smokers And Minors Act, 2001.
4. Power of State Government to appoint person or persons to act as authorised officer or officers.
(1)The State Government may, by notification in the Official Gazette, authorise one or more persons, who shall be competent to act as authorised officer or officers under this Act.(2)Every person authorised under sub-section (1) shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
