Section 101 in Occupational Safety, Health and Working Conditions Code, 2020
101. Punishment for wrongfully disclosing results of analysis.
- Whoever, except in so far as it may be necessary for the purposes of a prosecution for any offence punishable under this Code, publishes or discloses to any person the results of an analysis, of a sample of substance used or intended to be used in any process under this Code, shall be punishable with imprisonment for a term, which may extend to six months, or with fine, which may extend to fifty thousand rupees, or with both.
