Section 27A(3) in The Bombay Secondary School Certificate Examination Act, 1948
(3)If during the period prescribed in relation to any particulars under sub-section (1) any person voluntarily receives any information about any such particulars, knowing or having reasonable ground to believe, at the time when he receives it, that such information is communicated in contravention of this Act, he shall be guilty of an offence under this section.
