Section 13 in The West Bengal Requisitioning of Vehicles Act, 1979
13. Protection of action taken under this Act.
- No suit, prosecution or other legal proceeding (including an action for damages) shall lie against the State Government or any person for anything in good faith done or intended to be done or for any damage caused or likely to be caused for anything in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.
