Section 43(5) in The Maharashtra Tax on Luxuries Act, 1987
(5)Notwithstanding anything contained in this Act, if the State Government is of opinion that it is necessary or expedient in the public interest to publish or disclose the names of any hoteliers or other persons and any other particulars relating to any proceedings under this Act in respect of such hoteliers and persons, it may publish or disclose or cause to be published or disclosed such names and particulars in such manner as it thinks fit.
