Section 25 in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
25. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding whatsoever shall lie against the State Government, or any functionary of the State Government or the Tourist Assistance Force personnel, exercising powers under this Act or any person in respect of anything which is in good faith done or intended to be done under this Act, or the rules, regulations or scheme made or framed thereunder.
