Section 15 in The Sikkim Non-Biodegradable Garbage (Control) Act, 1997
15. Protection of action taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against the State Government, or the local authority or any officer or other employees of the State Government or of the Local authority or any other person authorised by the State Government, for any thing which is in good faith done or intended to be done under this Act or the rules made thereunder.
