Section 111(1) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(1)No suit or other legal proceedings shall be instituted against the Board or any Marketing Committee or any member, officer or servant thereof or any person acting under the direction of the Board, any Marketing Committee, member, officer, or servant for anything done or purported to be done in good faith as such member, officer or servant under this Act, until the expiration of two months next after notice in writing, stating the cause of action, the name and place of residence of the intending plaintiff and the relief which he claims, has been, in the case of the Board or Marketing Committees, delivered or left at its office, and in the case of any such member, officer, servant or person as aforesaid, delivered to him or left at his office or usual place of residence, and the plaint shall contain a.statement that such notice has been so delivered or left.
