The Airports Authority of India Act, 1994

33.Protection of action take of good faith.-

No suit, prosecution or other legal proceeding shall lie against the authority or any member or any officer or other employee of the authority for anything which is in good faith done or intended to be done in pursuance of this Act or of any rule or regulation made there under of for any damage sustained by any aircraft of vehicle on consequent of any defect in any of the airports civil enlaces heliports airstrips aeronautical communication stations of other things belonging to or under the control of the authority.