46. Protection of persons anting in good faith.- (1) No suit, prosecution dr other legal proceedings shall be instituted against any public servant or person duly authorised under this Act in respect of anything in good faith done or intended to be done under this Act or the rules or regulations made thereunder.
(2)No suit or prosecution shall be instituted against any public servant ox person duly authorized under this Act in respect of anything done or intended to be done under this Act, unless the suit or prosecution has been instituted within six months from the date of the act complained of.
