Section 17(1) in Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015
(1)Any person who is or has been employed or engaged as a private security guard or supervisor by any private security agency shall not divulge to anyone other than the employer, or in such manner and to such person as the employer directs, any information acquired by him during such employment with respect to the work which he has been assigned by such employer, except such disclosure as may be required under the Act or in connection with any inquiry or investigation by the police or as may be required by any authority or process of law.
