Section 9(4) in The Jammu and Kashmir Collection of Statistics Act, 2010
(4)All statistical information published by any agency shall be arranged in such a manner so as to prevent any particulars becoming identifiable by any person (other than the informant by whom those particulars were supplied) as the particulars relating to the informal! who supplied it, even through the process of elimination, unless -(a)that informant has consented to their publication in that manner ; or(b)their publication in that manner could not reasonably have been foreseen by the concerned agency or any employee thereof.
