Section 291A(3) in The Code of Criminal Procedure, 1973
(3)Without prejudice to the provisions of Sections 123 and 124 of the Indian Evidence Act, 1872 (1 of 1872), no such officer shall, [except with the permission of the General Manager or any officer in charge of any Mint or of any Note Printing Press or of any Security Printing Press or of any Forensic Department or any officer in charge of the Forensic Science Laboratory or of the Government Examiner of Questioned Documents Organisation or of the State Examiner of Questioned Documents Organisation, as the case may be,] [ Substituted by Act 2 of 2006, Section 5, for beginning with the words "except with" and ending with wordsas the case may be] be permitted-(a)to give any evidence derived from any unpublished official records on which the report is based; or(b)to disclose the nature or particulars of any test applied by him in the course of examination of the matter or thing.
