Section 18 in The Maharashtra Fruits Nurseries And Sale Of Fruit Plants (Regulation) Act, 1969
18. Officers and persons exercising powers under this Act to be public servants.
All officers appointed under this Act and every person authorised to exercise any powers conferred or to perform any duties imposed on him by or under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
