Section 4 in The U.P. Public Examinations (Prevention of Unfair Means) Act, 1992
4. Unauthorised possession and disclosure of question paper.
- No person who is not lawfully authorised or permitted by virtue of his duties so to do shall, before the time fixed for distribution of question papers to examinees at a public examination-(a)procure or attempt to procure or possess, such question paper or any portion or a copy thereof, or(b)impart, or offer to impart, information which he knows or has reason to believe, to be related to, or derived from, or to have a bearing upon such question paper.
