Section 35 in The Dangerous Machines (Regulation) Act, 1983
35. Protection of action taken in good faith
.No suit, prosecution or other legal proceedings shall lie against the State Government, the Controller, any Inspector or any other person authorised by the Controller for exercising any powers or discharging any functions under this Act for anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.
