Section 22 in The Punjab Plastic Carry Bags (Manufacture, Usage and Disposal) Control Act, 2005
22. Protection of actions taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against the State Government or the local authority or any officer or other employee of the State Government or of the local authority or any other person or authority, authorised by the State Government, for anything, which is done or intended to be done in good faith under this Act or the rules made thereunder.
