Section 14 in West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005
14. Protection of action taken in good faith.
- No prosecution, suit or other legal proceeding shall lie, or shall be instituted, against the State Level Authority, the District Level Authority, or the Corporation Level Authority or any member or officer or other employee of, or any person authorized by, the State Level Authority for anything done or intended to be done in good faith under this Act or the rules made thereunder.
