Section 35 in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017
35. Protection of action taken in good faith.
- No suit, prosecution or other legal proceedings shall be instituted against Chief Electrical Inspector, Electrical Inspector (Lifts), Assistant Electrical Inspector (Lifts) or any other officer authorized by the Government for anything which is in good faith done or intended to be done under this Act or under any rule or order made thereunder.
