Section 16 in The U.P. (Regulation Of Building Operations) Act, 1958
16. Protection of action taken in good faith. -
No suit, prosecution or other legal proceedings shall lie against any person for anything which is in good faith done or intended to be done under this Act or the regulations made thereunder.[16A. Crediting of fees etc, in the funds of local authority. - (1) All fees realized under this Act and all sums realised under sub-section (2) of Section 12, in relation to the performance of the functions of the Prescribed Authority or the Controlling Authority within the limits of a City (as defined in the Uttar Pradesh Nagar Mahapalika, Adhiniyam, 1959) shall be credited to the fund of the Nagar Mahapalika concerned.(2)The State Government may by notification in the Gazette extend the provisions of sub-section (1) to any Municipality as defined in the United Provinces Municipalities Act, 1916, with effect from such date as it may direct, and thereupon the references in that sub-section to a City shall in relation to that Municipality, be construed as including references to that municipality.(3)The State Government may by notification in the Gazette direct that the provisions of sub-section (1) shall cease to apply to any City and thereupon the provisions of sub-section (1) shall cease to apply to such City and likewise may rescind any notification under sub-section (2) and thereupon the provisions of sub-section (1) shall cease to apply to the municipality concerned.(4)Every Nagar Mahapalika or Municipal Board to which the provisions of sub-section (1) for the time being apply shall, when so requested by the Prescribed Authority or the Controlling Authority, make available to it such staff as may be necessary for the performance of the functions of that authority within the limits of the City or the municipality, as the case may be] [Inserted by U.P. Act No. 41 of 1976.]
