Section 83 in The Calcutta Hackney-Carriage Act, 1919
83. Indemnity. -
No suit shall be maintainable against the Commissioner of Police or any municipal authority, officer or servant or any police-officer or any person acting under the direction of the Commissioner of Police or of any municipal authority, officer or servant or of a Magistrate, or of any person appointed under section 84, sub-section (1) of this Act, in respect of anything lawfully and in good faith and with due care and attention done under this Act or any by-law made thereunder.
