Standards of Weights and Measures (Enforcement) Act, 1985
7. Controller and
officers appointed under this Act to be public servants.-
a.
The
Controller and every Additional Controller, and every Inspector, and
b.
every
other officer authorised by or under this Act to perform any duty, shall be
deemed to be a public servant within the meaning of section 21 of the Indian
Penal Code (45 of 1860).