Section 92(1) in The Police Enhanced Penalties Ordinance, 2005
(1)The particulars contained in any statement made, return furnished or accounts or documents produced under any provisions of the Act or of the rules made there- under, or in any evidence given or affidavit or deposition made in the course of any proceedings under the Act or the rules made there-under, or in record of any proceedings relating to the recovery of a demand prepared for purpose of the Act or the rules made there- under, shall be treated as confidential.
