Section 18(3) in Kerala Anti-Social Activities (Prevention) Act, 2007
(3)No public servant shall be penalised in any manner for any act or omission committed in good faith, in pursuance of official duty cast upon him or in preparing any material or document for the purpose of initiating action under this Act or for any omission or error in listing out or categorising any offence in which the detained person had been involved or convicted.
