Section 31(2) in The Manipur (Sales of Motor Spirit and Lubricants) Taxation Act, 1962
(2)No suit shall be instituted against the Government and no suit, prosecution or other proceeding shall be instituted against any officer of the Government in respect of anything done or intended to be done, under this Act unless the suit, prosecution or other proceeding is instituted within four months from the date of the act complained of.
