Section 18(5) in The Rajasthan Minimum Wages Rules, 1959
(5)[ All books, papers and other documents or things produced before a Committee, or the Board in pursuance of summons issued under sub-rule (1), may be inspected by the Chairman and independent members, and also by such parties, as the Chairman may allow with the consent of other party, but the information obtained therefrom shall not be made public :Provided that nothing contained in this sub-rule, shall apply to a disclosure of any such information for the purpose of a prosecution under section 193 of the Indian Penal Code, 1860 (Central Act 45 of 1860).] [Added vide Notfication dated 9-5-1968, published in Rajasthan Gazette, Part 4, dated 5-9-68.]
