Section 13 in East Punjab Control of Bricks Supplies Act, 1949
13. Protection of action taken under the Act.
(1)No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done in pursuance of any order made under section 3.(2)No suit or other legal proceeding shall lie against the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] for any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of any order made under section 3.
