Section 19(3) in The Maharashtra Control Of Organised Crime Act, 1999.
(3)In particular, and without prejudice to the generality of the provisions of sub-section (2), the measures which a Special Court may take under that sub-section may include,—(a)the holding of the proceedings at a place to be decided by the Special Court;(b)the avoiding of the mention of the names and addresses of the witnesses in its orders or judgements or in any records of the case accessible to public;(c)the issuing of any directions for securing that the identity and addresses of the witnesses are not disclosed;(d)that, it is in the public interest to order that all or any of the proceedings pending before such a Court shall not be published in any manner.
