Section 20 in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014
20. Protection of actions.
(1)No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done in pursuance of any order made under section 5.(2)No suit or other legal proceeding shall lie against the State Government for any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of any order made under section 5.
