Section 17 in Sikkim Ecology Fund and Environment Cess Act, 2005
17. Bar to certain proceedings.
(1)No assessment made, proceedings taken or order passed under this Act shall be called into question in any Court save as otherwise provided in this Act.(2)No suit, prosecution or other legal proceedings shall lie against any public servant or any person appointed under Section 4 or Section 16 for anything done in good faith under this Act or the rules made or notification issued there under save with the previous sanction of the State Government.
