Section 11(2) in The Jammu and Kashmir Collection of Statistics Act, 2010
(2)No individual return or information schedule shall be disclosed pursuant to this section unless -(a)the name and address of the informant by whom the schedule or related information was supplied is deleted ;(b)every agency or person or institution or university involved in the research or statistical project makes a declaration to use the schedules disclosed to them only for bona fide research or statistical purposes ; and(c)the Government making such disclosure is satisfied that the security of the schedules and any information contained therein shall not be impaired.
