Section 15 in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999
15. Protection of action taken in good faith.
(1)No suit, prosecution or other legal proceeding shall lie against any public servant or person appointed or authorised under this Act in respect of anything done or intended to be done in good faith under this Act or in pursuance of any order made or directions issued under this Act.(2)No suit, prosecution or other legal proceeding shall lie against the Government or any Officer of the Government for any damage caused or likely be caused by anything done or intended to be done in good faith under this Act or in pursuance of any order made or direction issued under this Act.
