Section 6 in The West Bengal Revenue Intelligence (Collection And Monitoring of Information) Act, 1996
6. Disposal of information and statistics collected by Director.
(1)The Director may, after collection of necessary information under section 5, compile and analyse the information and also statistics, if any, and send such report -(a)to the State Government at such intervals as may be prescribed, and(b)to such authority as he deems necessary.(2)When the authority referred to in clause (b) of sub-section (1) makes any request to the Director to supply certain information relating to any tax or duty imposed by, and payable to, the State Government, the Director may collect such information and supply the same to it in such manner and within such time as he may deem fit. He shall also send a copy of the said report to the State Government.
