Section 26(11) in Hyderabad City Police Act, 1348F
(11)Nothing contained in this section shall require any Police Officer to disclose to the person against whom an order is made under Sub-section (1), (2), or (3) or to a Court the sources of his information or any fact, the communication of which may in the opinion of the Commissioner of City Police, Hyderabad reveal the name or identity of the person giving information.
