Section 18 in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009
18. Protection of action taken under these rules.
(1)No suit, prosecution or other legal proceeding shall lie against any officer of the government for anything which is in good faith done or intended to be done in pursuance of these rules.(2)No suit, prosecution or other legal proceeding shall lie against the government for any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance or these rules or any order made thereunder.
