Section 18(2) in The Egress and Internal Movement (Control) Ordinance, 2005
(2)Any such copy furnished to the accused or his legal practitioner shall be kept by the person whom it was furnished in his personal custody, and it shall be an offence punishable under section 20 for that person to show it to any person other than his legal practitioner or his client, as the case may be, or to divulage its contents except in the course on the proceeding for the purpose of which it was obtained.
