Section 83 in The West Bengal Maritime Board Act, 2000
83. Restriction on suits.
- No suit or other legal proceeding shall lie against the Board, or any of its members, or any person in the employment of the Board, for anything in good faith done or purported to be done in pursuance of any provision of this Act or the rules or the regulations made thereunder or for any loss or damage sustained by any vessel in consequence of any defect in any of the moorings or other things belonging to, or under the control of, the Board.
