Section 6 in The Immigration (Carriers' Liability) Act, 2000 Act
6. Bar of legal proceedings.
-No suit, prosecution or other legal proceeding shall lie against the Central Government or the competent authority or any officer of the Central Government or any other person exercising any powers or discharging any functi ns or performing any duty under this Act for anything in good faith done or intended to be done under this Act or any rule made thereunder.
