Section 13(3) in The Punjab Entertainments Tax (Cinematograph Shows) Act, 1954
(3)No suit shall be instituted against the State Government and no suit, prosecution, or other proceedings shall be instituted against any officer or servant of the State Government in respect of any act done or purporting to be done under this Act, unless the suit, prosecution or other proceedings is instituted within six months from the date of the act complained of.
