Section 12 in The Jammu and Kashmir Aerial Ropeways Act, 2002
12. Power of Inspectors.
- An Inspector shall for the purpose of any of the duties which he is authorised or required to perform under this Act be deemed to be a public servant, as defined under section 21 of the State Ranbir Penal Code, Samvat 1889 and shall for that purpose have such powers as .nay be prescribed by the Government under clause (a) of sub-section (2) of section 32.
