Section 82(2) in The Police Enhanced Penalties Ordinance, 2005
(2)If any person, engaged in connection with the collection of data, or information under section 81 or compilation or computerization thereof wilfully discloses any such data, information or the contents of any return given or made under that section, otherwise than in execution of his duties under that section or for the purposes of the prosecution of an offence under the Act or under any other law for the time being in force, he shall be liable to a penalty which may extend to ten thousand rupees.
