Section 17(e) in The Karnataka Control Of Organized Crimes Acts, 2000.
(e)(i)intentionally disclose or endeavor to disclose, to any other person the contents of any wire, electronic or oral communication, intercepted by means authorized by section 14;(ii)Knowing or having reason to know that the information was obtained through the interception of such a communication in connection with a criminal investigation under this Act;(iii)Having obtained or recorded any information in connection with a criminal investigation; and(iv)With intend to improperly obstruct, impede or interfere with a duly authorized criminal investigation; or(v)Intentionally continues the interception of wire, electronic or oral communication after the specific order of disapproval by the Review Committee under sub-section (4) of section 16;
