Section 13 in Rajasthan Requisitioning of Goods Vehicles Act, 1969
13. Protection of action taken in good faith.
(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 this Act or any order made thereunder.(2)No suit, prosecution or other legal proceedings shall be against the Government for any damage caused or likely to be caused by anything in good faith done or intended to be done in pursuance of this Act or any order made thereunder.
