Section 51A(5) in The Madras City Police Act, 1888
(5)No order passed by the Commissioner under subsection (1) or sub-section (1-A) or by the State Government under sub-section (4) shall be called in question in any Court except on one or more of the following grounds, namely :--(a)that the procedure laid down in sub-section (2) was not followed ; or(b)that there was no material upon which the order could have been based ; or(c)that there was no sufficient ground for believing that witnesses were not willing to come forward to give evidence in public against the person in respect of whom the order was made.
