Section 8 in The Prevention Of Cruelty To Animals Act, 1313 F
8. Bar of proceeding against Government servant and limitation for prosecution
(1)Every person who is or may be employed under this Act shall be deemed to be a Government servant and no prosecution or any other proceeding shall lie against any Government servant with respect to an act or anything done or intended to be done under this Act or the rules made under this Act.(2)No prosecution or proceeding against any person for contravention of the provisions of this Act shall be instituted after one month from the date of contravention.
