Section 4(1) in Uttar Pradesh Dacoity Affected Areas Act, 1983
(1)A person who assists the police in giving information, or is engaged to assist the police for giving information relating to the commission of a scheduled offence or in the investigation of the commission of such offence shall, for the purposes of this Act, be deemed to be public servant within the meaning of Section 21 of the Indian Penal Code.
