Section 11(1) in Central Electricity Authority (Furnishing of Statistics, Returns and Information) Regulations, 2007
(1)No information, no individual return and no part thereof with respect to any particular industrial or commercial concern, given for the purposes of these regulations shall, without the previous consent in writing of the owner for the time being of the industrial or commercial concern in relation to which the information revealing the commercial and technical confidentiality, be published in such manner as would enable any particulars to be identified as referring to a particular concern.
