Section 6 in The East Punjab Exchange of Prisoners Act, 1948
6. Restriction on the publication of returns and information.
(1)No individual return made under section 3 and no part of such return and no information obtained under section 4 shall without the previous consent in writing of the trader or owner, as the case may be, by whom the return or information was furnished or given, or his authorised agent, be published in such manner as would enable any particulars to be identified as referring to a particular cotton ginning factory or a cotton pressing factory or the business or any particular trader.(2)Except for the purposes of a prosecution under this Act or under the Indian Penal Code (XLV of 1860), no person not engaged in connection with the collection of the statistics required under this Act shall be permitted to see any individual return or information referred to in sub-section (1).
