Section 20 in The Medicinal And Toilet Preparations (Excise Duties) Act, 1955
20. Bar of suits and limitation of suits and other legal proceedings .-(1) No suit or other legal proceeding shall lie against the collecting Government or against any officer in respect of any order passed in good faith or any act in good faith done or ordered to be done under this Act.
(2)No suit, prosecution or other legal proceeding shall be instituted against the collecting Government or against any officer for anything done or ordered to be done under this Act after the expiration of six months from the accrual of the cause of action or from the date of the act or order complained of.
