160. No public servant liable as aforesaid for giving effect in good faith to any rule, order or direction issued with apparent authority.
No public servant or person duly appointed or authorised shall be liable to any penalty or to payment of any damages for giving effect in good faith to any such order or direction issued with apparent authority by the State Government or by a person empowered in that behalf under this Act or any rule, order or direction made or given thereunder.
