Section 71 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
71. Protection of action taken in good faith.
(1)No suit, prosecution or other legal proceedings shall lie against the Central Government or Chief Controller or Controller for anything which is done in good faith or intended to be done in pursuance of these rules.(2)No suit or other legal proceeding shall lie against the Central Government or Chief Controller or Controller for any damage caused or likely to be caused by anything which is done in good faith or intended to be done in pursuance of these rules.
