Section 33 in Bihar Preservation and Improvement of Animals Act, 1955
33. Officers to be public servants.
- Every Veterinary Officer, every officer and person authorised by a Veterinary Officer and all persons entrusted with the performance of any duty under the provisions of this Act or the Rules made thereunder shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860 (XLV of 1860).
