Section 14(15) in The Central Motor Vehicles (Accreditation of Bus Body Builders) Order, 2007
(15)Liability: National Accreditation Board shall not be responsible for any damages, which the Bus Body Builder may suffer as a result of any action or negligence by those who are carrying out the tasks on behalf of National Accreditation Board and any failure to the grant of accreditation or abeyance or suspension or forced withdrawal of the accreditation.
