Section 14 in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
14. Disclosures of information notified under these rules.
(1)Where for the purpose of evaluation, information furnished under rule 4 or rules 8 to 13 is required to be disclosed to some other persons by the Inspector or the Chief Inspector, as the case may be, that other person shall not use that information for any other purpose except for the purpose for which the information was disclosed to him/her by the Inspector or the Chief Inspector, as the case may be.(2)Before disclosing the information to some other person as required under sub-rule (1) the Inspector or the Chief Inspector, as the case may be, shall intimate that other person regarding/his her obligation not to use the information for any other purpose, and shall obtain an undertaking from him/her in this regard.
