Section 69 in The Narcotic Drugs And Psychotropic Substances Act, 1985
69. Protection of action taken in good faith.—
No suit, prosecution or other legal proceeding shall lie against the Central Government or a State Government or any officer of the Central Government or of the State Government or any other person exercising any powers or discharging any functions or performing any duties under this Act, for anything in good faith done or intended to be done under this Act or any rule or order made thereunder.
