Section 8 in The West Bengal Duty On Inter-State River Valley Authority Electricity Act, 1973
8. Inspecting officers. -
(1)The State Government may, by notification in the Official Gazette, appoint inspecting officers to inspect books of account required by section 7 to be kept and such officers shall perform such duties and exercise such powers as may be prescribed for the purpose of carrying into effect the provisions of this Act and the rules made thereunder.(2)Every officer appointed under this section shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
