Section 7 in The Standards of Weights and Measures (Enforcement) Act, 1985
7. Controller and officers appointed under this Act to be public servants
.-(a) The Controller and every Additional Controller, and every Inspector, and(b)every other officer authorised by or under this Act to perform any duty,shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860).
