Section 498 in The Coimbatore City Municipal Corporation Act, 1981
498. Application of term "public servant" to municipal officers, agents and sub-agents.
- Every municipal officer or servant, every contractor or agent for the collection of any municipal tax, fee or other sum due to the corporation and every person employed by any such contractor or agent for collection of such tax, fee or sum shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (Central Act XLV of 1860).
