Section 10 in The Jammu and Kashmir Handicrafts (Quality Control) Act, 1978
10. Appointment of Inspectors.
(1)The Government or any officer authorised by it in this behalf may, by notification in the Government Gazette, appoint such persons as it or he thinks necessary, to be Inspectors for the purposes of this Act and every such Inspector shall exercise the powers and perform duties under this Act within such local areas as may be assigned to him:Provided that no person who has any financial or other interest in the manufacture or sale of notified handicraft shall be so appointed.(2)The Chief Inspector and every Inspector shall be deemed to be a public servant within the meaning of section 21 of the State Ranbir Penal Code, Samvat 1989.
