Section 23 in The Tamil Nadu Aquaculture (Regulation) Act, 1995
23. Indemnity.
(1)No suit, prosecution or other legal proceeding shall lie against any authority or officer or servant of the Government for anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.(2)No suit or other legal proceeding shall lie against the Government for any damage caused or likely to be caused by virtue of the provisions of this Act or by anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.
