56. Protection for acts done in good faith .- [(1)] No suit, prosecution or other proceeding shall lie against any public officer, or any servant of a local authority, for anything done, or in good faith purporting to be done, under this Act.
(2)[ No Court shall take cognizance of an offence under this Act, by a public officer except with the sanction-(a)in the case of a person employed in connection with the affairs of the Union, of the Central Government; and(b)in any other case, of the State Government.]
