Section 9 in The West Bengal Revenue Intelligence (Collection And Monitoring of Information) Act, 1996
9. Statement, information, etc., to be confidential.
(1)Every statement, information or statistics furnished under this Act, shall, save as otherwise provided in sub-section (2), be treated as confidential.(2)Nothing in this section shall apply to the disclosure of any statement, information or statistics referred to in sub-section (1) -(a)for the purposes of prosecution under the Indian Penal Code, the Prevention of Corruption Act, 1988, or this Act, or(b)where it is necessary to make such disclosure for the purposes of this Act, or(c)to an officer of the State Government or the Central Government for the purposes of levy, collection or realisation of any tax or duty.(3)No statement, information or statistics or any part thereof in respect of the appropriate authority or any organization or concern, obtained from the appropriate authority for the purposes of this Act, shall, without the previous consent in writing of the person for the time being in charge thereof, be published in such manner as would enable such statement, information or statistics to be identified as the statement, information or statistics of the appropriate authority or such organization or concern.(4)Save as otherwise provided in sub-section (2) or sub-section (3), if any Government employee discloses any statement, information or statistics referred to in sub-section (1), he shall be punishable with imprisonment for a term which may extend to six months and shall also be liable to fine.
