79. Unauthorised supply of police records or information to public forbidden. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Police officers are forbidden to give copies of special diaries or other police records to the public or to give them any information which they have no authority to furnish.
No member of the public shall be allowed to write copy or have access to, or shall be given copies of, or extracts from, any police report, register or return without the special sanction of the Commissioner.
