Section 44 in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
44. Restriction on disclosure of information.
(1)Subject to the provisions of this Act, no information relating to business of transmission, supply or distribution of gas carried on by any person shall be disclosed by the Authority without the consent of the person so long as the business is carried on; if ouch information -(a)is obtained by the Authority by or under this Act, and(b)is confidential in nature.(2)The restriction imposed by sub-section (1) shall not apply to the disclosure of information -(a)in any suit, prosecution or other legal proceeding,(b)for the purpose of the State,(c)before any authority established by law,(d)in public interest, or(e)in the annual report referred to in section 22.
