Section 110 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
110. Chairman, etc., of the Board and the marketing committee to be public servants.
- The Chairman, the Vice-Chairman the members, the Secretary and the other officers and servants of the Board and the Chairman, Vice-Chairman, members, Secretary and other officers and servants of a Marketing Committee shall be deemed to be pubic servants within the meeting of Section 21 of the Indian Penal Code, 1860 (45 of 1860).
