Section 8(2) in Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Cyber law offenders, Drug offenders, Forest-offenders, Goondas, Immoral Traffic Offenders, Sand offenders, Sexual-offenders, Slum-grabbers and Video Pirates Act, 1982
(2)Nothing in sub-section (1) shall require the authority to disclose facts which it considers to be against the public interest to disclose.
