Section 60 in The Wild Life (Protection) Act, 1972
60. Protection of action taken in good faith. -
(1)No suit, prosecution or other legal proceeding shall lie against any officer or other employee of the Central Government or the State Government for anything which is in good faith done or intended to be done under this Act.(2)No suit or other legal proceeding shall lie against the Central Government or the State Government or any of its officers or other employee for any damage caused or likely to be caused by anything which is in good faith done or intended to be done under this Act.(3)No suit or other legal proceeding shall lie against the Authority referred to in Chapter IV-A, Chapter IV-B and its Chairperson, members, Member-Secretary, officers and other employees for anything which is in good faith done or intended to be done under this Act.
