Section 130 in The Border Security Force Rules, 1969
130. Copy of proceedings not to be given in certain cases
.-Notwithstanding anything contained in rule 129, if the Central Government is satisfied for reasons to be recorded that it is against the interests of the Security of the State or friendly relations with foreign States to supply a copy of the proceedings or any part thereof under the said rule, he shall not be furnished with such a copy:Provided that if the Central Government is satisfied that the person demanding the copy is desirous of submitting a petition in accordance with the Act or instituting any action in a Court of Law in relation to the finding or sentence, it shall permit inspection of the proceedings by such a person or his legal advisor, if any, on the following conditions, namely:-(a)the inspection shall be made at such times and such places as the Central Government or any authority authorised by it may direct; and(b)the person allowed to inspect the proceedings shall, before such inspection, furnish,-(i)an undertaking, in writing that he shall not make copies of the proceedings or any part thereof and that the information or documents contained in such proceedings shall not be used by him, for any purpose whatsoever, other than for the purpose of submitting a petition in accordance with the Act or instituting an action in a Court of Law in relation to the said finding or sentence; and(ii)a certificate that he is aware that he may render himself liable to prosecution under sections 3 and 5 of the Indian Official Secrets Act, 1923 (19 of 1923), if he commits any act specified in the said sections in relation to the documents or information contained in the said proceedings.
