Section 22(1) in The Payment And Settlement Systems Act, 2007
(1)A system provider shall not disclose to any other person the existence or contents of any document or part thereof or other information given to him by a system participant, except where such disclosure is required under the provisions of this Act or the disclosure is made with the express or implied consent of the system participant concerned or where such disclosure is in obedience to the orders passed by a Court of competent jurisdiction or a statutory authority in exercise of the powers conferred by a statute.
