Section 94(1) in The Rajasthan Value Added Tax Act, 2003
(1)Where any information about the registration, returns and assessment or matters incidental thereto, of a dealer is require. -(a)by a court in connection with any proceeding before it; or(b)by a police officer in connection with any investigation of a case; or(c)by any Government department for any official purpose, the assessing authority or any other officer may furnish the information under his possession to such court, police officer or Government department.
