Section 36 in The Orissa Electricity Reform Act, 1995
36. Restriction on disclosure of information.
(1)Save as otherwise provided in this Act, no confidential information with respect to any particular business which -(a)has been obtained by the Commission under or by virtue of any of the provisions of this Act; and(b)relates to the affairs of any individual or to any particular business shall be disclosed by the Commission, without the consent of that individual or the person for the time being carrying on that business.(2)The restriction contained in Sub-section (1) shall not apply to any disclosure of information which is made -(a)for the purpose of facilitating the carrying out by the State Government of any of its functions under a Statute;(b)for the purpose of facilitating the Central Government to carry out any of its duties or functions under this Act or any Central law;(c)for the purpose of facilitating the Accountant General, Orissa to carry out his duties and functions under this Act;(d)for the purpose of enabling or assisting any competent person to carry out its functions under the law relating to insolvency;(e)in connection with the investigation of any criminal offence or for the purposes of any criminal proceedings; or(f)for the purposes of any civil proceedings brought under or by virtue of this Act or any other State or Central law to which the information is directly relevant;(3)The restrictions contained in Sub-section (1) shall not apply to information relating to tariff.Chapter-XI Arbitration and Appeals
