Section 10 in The Jammu and Kashmir Collection of Statistics Act, 1961
10. Penalty for improper disclosure of information or returns.
- if any person engaged in connection with the collection of statistics under this Act wilfully discloses any information of the contents of any return given or made under this Act otherwise than in the execution of his duties under this Act or for the purposes of the prosecution of an offence under this Act or under the Jammu and Kashmir Ranbir Penal Code, Svt. 1989, he shall be punishable for such offence with imprisonment for a term which may extend to three months, or with fine which may extend to three months, or with fine which may extend five hundred rupees, or with both.
