Section 91 in The Dadra and Nagar Haveli Excise Regulation, 2012
91. Bar of certain suits. - No suit for damages shall lie in any civil court against the Administrator or any officer or person for damages for any act in good faith done, or ordered to be done in pursuance of this Regulation or of any other law for the time being in force relating to excise revenue. The officials engaged in enforcement of this Regulation shall be deemed to be public servants.
