Section 23 in THE ANDHRA PRADESH PULSES BOARD ACT, 2020
23. Protection of action taken in good faith -
No suit, prosecution or other legal proceeding shall lie against the Government, or the Board or any committee appointed by it, or any member of the Board or such committee, or any officer or employee of the Government or the Board or any other person authorized by the Government or the Board for anything which is in good faith done or intended to be done under this Act or the rules or regulations made thereunder.
