Section 11 in The Bombay Electricity (Special Powers) Act, 1946
11. Protection of action taken under this Act. - (1) No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done in pursuance of any order, direction or requirement made or deemed to have been made under section 3, 4, 5 [6, 6A, 6B and 6C].
(2)No suit, prosecution or other legal proceeding shall lie against the [Government] for any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of any order, [direction or requirement] made or deemed to have been made under section 3, 4, 5 [6, 6A, 6B and 6C1].
