Section 34 in The Karnataka Animal Diseases (Control) Act, 1961
34. Protection of officers taking action under this Act.
(1)No prosecution or other proceedings shall lie against any officer or servant of the State Government for any act done or purporting to be done under this Act, without the previous sanction of the State Government.(2)No officer or servant of State Government shall be liable in respect of any such act in any civil or criminal proceeding, if the act was done in good faith in the course of the execution of his duties, or the discharge of functions imposed by or under this Act.
