Section 16 in The Jammu and Kashmir Handicrafts (Quality Control) Act, 1978
16. Protection of action taken in good faith.
(1)No suit, prosecution or other legal proceeding shall lie against the Council or any officer or employee 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 proceedings shal1 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 this Act or any rule or order made thereunder.
