- No suit shall lie in any Civil Court against the [Government] [Substituted by paragraph 4(1) of the Adaptation of Laws Order, 1950 for the word Crown, which was earlier Substituted by paragraph 3 of, and Schedule IV to, of the Government of India (Adaptation of Indian Laws) Order, 1937 for the words Secretary of State for India in Council.] or any Excise Officer for damages for any act in good faith done or ordered to be done in pursuance of this Act or of any other law for the time being in force relating to the excise-revenue.
