Section 11(2) in The Collection of Statistics Act, 2009
(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 institutions or universities 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 appropriate Government, making such disclosure is satisfied that the security of the schedules and any information contained therein shall not be impaired.
