Section 18 in The Delhi Plastic Bag (Manufacture, Sales and Usage) and Non-Biodegradable Garbage (Control) Act, 2000
18. Protection of action taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against the Government or the local authority or any officer or other employees of the Government or of the local authority or any other person authorized by the Government, for anything which is in good faith done or intended to be done under this Act or the rules made thereunder.
