Section 30 in The Customs And Excise Revenues Appellate Tribunal Act, 1986
30. Protection of action taken in good faith.
No suit prosecution or other legal proceeding shall lie against the Central Government or against the President or other Member, or any other person authorised by such President or other Member for anything which is in good faith done or intended to be done in persuance of this Act or any rule or order made thereunder.
