Section 77 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
77. Bar to civil suit and protection to persons acting in good faith.
- No suit, prosecution or legal proceedings in respect of anything done in good faith or intended to be done in good faith under this Act or rules, or bye-laws made thereunder, shall lie against the State Marketing Officer or officers of the Government or against the Marketing Board or any person acting under and in accordance with the directions of the State Marketing Officer, Government or the Board.
