Section 4(1) in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
(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 specified offence or engaged to assist in the investigation of the commission of a specified offence shall, for the purposes of this Act, be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code (XLV of 1860).
