Section 14 in The West Bengal Cement Control Act, 1948
14. Protection of action taken under the Act. -
(1)No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done in pursuance of any order made under section 3.(2)No suit or other legal proceeding shall lie against the [Government] [Word substituted by the Adaptation of Laws Order, 1950.] for any damages caused or likely to be caused by anything which, is in good faith done or intended to be done in pursuance of any order made under section 3.
