Section 18(1) in The U.P. Water Management And Regulatory Commission Act, 2008
(1)Save as otherwise provided in this Act, information in respect of any person or business which, has been furnished to, or obtained by, the Commission under this Act shall be treated as classified and shall not be disclosed by the Commission, without me consent of the concerned person or the person in-charge of the business :Provided that such information may be disclosed to the Central Government, the State Government, Accountant-General of the State or a person who requires it in connection with the discharge of statutory duties.
