Section 15 in The Maharashtra Agricultural Pests And Diseases Act, 1947
15. Bar of suit or other legal proceedings.—
(1)No suit, prosecution or legal proceedings shall lie against any person in respect of anything in good faith done or intended to be done under this Act.(2)No prosecution under this Act shall be commenced without the previous sanction of the Collector, nor after six months from the date of the commission of the alleged offence.
