Section 15
15 PROTECTION OF ACTION TAKEN UNDER 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
Sec. 3.

(2) No suit 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 of any order made under Sec. 3.