Section 9 in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]
9. Inspection of bank accounts
(1)The Government may, by general or special order, authorise any Police Officer of and above the rank of Deputy Superintendent of Police or any officer of the Vigilance Organisation to inspect any account with a bank or a company in the State of a person against whom an offence under this Act is being investigated and such bank or company shall provide all facilities for inspection thereof and supply a copy of the account, if so required by such officer:Provided that such officer shall not disclose any particulars contained in any such account except in the performance of his official duty or giving evidence before a Court.(2)If any such officer discloses any particulars contained in any such account otherwise than in accordance with the proviso to subsection (1), he shall be punished with imprisonment which may extend to six months and shall also be liable to fine, provided that no prosecution shall be instituted under this sub-section except with the previous sanction of the Government.
