Section 16 in Andhra Pradesh Pawn Brokers Act, 2002
16. Appointment of Inspectors and their powers.
(1)The Government or any authority or officer empowered by them in this behalf may, by notification, appoint one or more persons possessing such qualifications as may be prescribed to be the Inspectors for the purpose of this Act and specify in such notification the local limits of their jurisdiction.(2)Every Inspector shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code, 1860.
