Section 8 in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001
8. Protection of acts done in good faith.
(1)No suit, prosecution or other legal proceedings shall lie against any officer or servant of the Government for any act done or purporting to be done under this Act without the previous sanction of the Government, and, no such suit, prosecution or other proceedings shall be instituted after the expiry of six months from the date of the act complained of.(2)No officer or servant of the Government shall be liable in respect of any such act in any civil or criminal proceedings if the act was done in good faith, in the course of the execution of duties imposed on him or the discharge of functions entrusted to him by or under this Act.
