Section 18 in Kerala Anti-Social Activities (Prevention) Act, 2007
18. Protection of action taken in good faith
(1)No suit, prosecution or other legal proceeding shall lie against any officer, authorised or not for anything done or intended to be done in good faith under this Act.(2)No suit or other legal proceeding shall lie against the Government for any damage caused or deemed to have been caused by any action taken or intended to be taken in good faith in pursuance of any order made or deemed to be made under this Act.(3)No public servant shall be penalised in any manner for any act or omission committed in good faith, in pursuance of official duty cast upon him or in preparing any material or document for the purpose of initiating action under this Act or for any omission or error in listing out or categorising any offence in which the detained person had been involved or convicted.(4)If a public servant commits any act or omission deliberately or maliciously with the intention of falsely implicating any person under the provisions of this Act, in addition to the normal prosecution, if it is so ordered by the Government a sum not exceeding hundred rupees per day for each day of detention shall be realized from such Government officer and he paid to the person subjected to such detention.
