Section 9 in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002
9. Indemnity.
(1)No suit, prosecution or other legal proceeding shall lie against any officer or servant of the Government for any act done or purporting to be done in good faith under this Act, without the previous sanction of the Government.(2)No officer or servant or the Government shall be liable in respect of any such act in any civil or criminal proceeding if the act was done in good faith in the course of the execution of duties imposed on him or in the discharge of the functions entrusted to him by or under this Act.
