Section 15 in The Hoarding and Profiteering Prevention Ordinance, 2000
15. [ Certain officers to be deemed public servants. [Section 15 substituted by Ordinance VII of 2003.]
- [The Controller General and the Controllers so appointed] under this Ordinance and any officer authorised by the Government for any purpose under clause (b) of section 14-D shall, for the purpose of section 5, 8, 9 or 12, be deemed to be public servant within the meaning of section 21 of the Ranbir Penal Code, 1989 (XII of 1989)].
