Section 14(2) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
(2)Before disclosing the information to some other person as required under sub-rule (1) the Inspector or the Chief Inspector, as the case may be, shall intimate that other person regarding/his her obligation not to use the information for any other purpose, and shall obtain an undertaking from him/her in this regard.
