Section 405 in Chennai City Municipal Corporation Act, 1919
405. Application of term 'public servant' to municipal officers, agents and sub-agents.
- Every municipal officer or servant, every contractor or agent for the collection of any municipal tax [*] [Omitted the word 'toll' by Schedule 1 to the Tamil Nadu Motor Vehicles Taxation Act, 1931 (Tamil Nadu Act III of 1931).] [fee or other sum] [Substituted for the words 'or fee' by section 211 of the Madras City Municipal (Amendment) Act,1936 (Tamil Nadu Act X of 1936).], due to the corporation] and every person employed by any such contractor or agent for the collection of such tax, [*] [Omitted the word 'toll' by Schedule 1 to the Tamil Nadu Motor Vehicles Taxation Act, 1931 (Tamil Nadu Act III of 1931).] [fee or sum] [Substituted for the words 'or fee' by section 211 of the Madras City Municipal (Amendment) Act,1936 (Tamil Nadu Act X of 1936).], shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (Central Act LXV of 1860).
