Section 16 in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
16. Disclosures of information .-Where for the purpose of evaluating information notified under rule 5 or 7 to 15, the concerned authority discloses that information to some other person, that other person shall not use that information for any purpose except for the purpose of the concerned authority disclosing it, and before disclosing the information the concerned authority shall inform that other person of his obligations under this paragraph.
