Section 22 in The Prevention Of Food Adulteration Act, 1954
22. Protection of action taken in good faith .-No suit, prosecution or other legal proceedings shall lie against any person for anything which is in good faith done or intended to be done under this Act.
[22-A. Power of Central Government to give directions.-The Central Government may give such directions as it may deem necessary to a State Government regarding the carrying into execution of all or any of the provisions of this Act and the State Government shall comply with such directions.]
