Section 14 in The Bombay Trade Disputes Conciliation Act, 1934
14. Penalty for disclosing confidential information.
(1)If the Conciliator or any person present at or concerned in a conciliation proceeding wilfully discloses any information or contents of any document in contravention of section 12, he shall, on complaint made by the party who made the request under sub-section (4) of section 12, be punishable with fine which may extend to one thousand rupees.(2)No, criminal court inferior to that of [***] [The words 'a Presidency Magistrate or' deleted by A.O., 1960.] a Magistrate of the First Class shall try any offence under this section.(3)No criminal court shall take cognizance of any offence under this section except with the previous sanction of the [Provincial Government] [The words 'Provincial Government' were substituted for the words/Governor in Council', by the Adaptation of Indian Laws Order in Council.].
