Section 11 in The Rajasthan Agricultural Pests and Diseases Act, 1951
11. Bar of suits or other legal proceedings.
(1)No suit, or prosecution, legal proceedings shall lie against the [State Government] [Substituted by section 4 of the Rajasthan Act No. 27 of 1957-published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 13.8.1957.] or any officer of the [State Government] [Substituted by section 4 of the Rajasthan Act No. 27 of 1957-published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 13.8.1957.] in respect of any thing in good faith done or intended to be done under this Act or for any damage to property caused by any action taken in good faith in carrying out the provisions of this Act.(2)No prosecution under this Act shall be commenced without the previous sanction of the Collector or other Officer authorised by the [State Government] [Substituted by section 4 of the Rajasthan Act No.27 of 1957, published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 13-8-57.] in this behalf nor after three months from the date of the commission of the alleged offence.
