Section 12 in The Punjab Aerial Ropeways Act, 1926
12. Powers of Inspector.
- An Inspector shall, for the purpose of any of the duties which he is authorized or required to perform under this Act, be deemed to be a public servant, as defined in the Indian Penal Code, (XLV of 1860) and shall for that purpose have such powers as may be prescribed by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under clause (a) of sub-section (2) of section 32.
