Section 63 in Chhattisgarh State Rajmarg Adhiniyam, 2003
63. Protection of persons acting in good faith and limitation of suit or prosecution.
(1)No suit, prosecution or other legal proceedings shall be instituted against any public servant or officer or person duly authorised under this Act in respect of any thing in good faith done or intended to be done under this Act, or the rules or orders made thereunder.(2)No suit or prosecution shall be instituted against any public servant or officer or person duly authorised under this Act in respect of anything done or intended to be done under this Act, unless the suit or prosecution has been instituted within six months from the date of the act complained of.
