Section 42(2) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(2)No Court shall take cognizance of any offence alleged to have been committed by a Forest Officer while acting or purporting to act in the discharge of his official duty except with the previous sanction of the Government.] [Substituted by Act XXIV of 1997, Section 27.]Indemnity for act done in good faith. - No suit shall lie against any public servant for anything done by him in good faith under this Act.
