Section 11(2) in The Collection of Statistics Act, 2008
(2)No individual return or information schedule shall be disclosed pursuant to this section unless–(a)the name and address of the informant by whom the schedule or related information was supplied is deleted;(b)every agency or person or institutions or Universities involved in the research or statistical project makes a declaration to use the schedules disclosed to them only for bona fide research or statistical purposes; and(c)the appropriate Government, making such disclosure is satisfied that the security of the schedules and any information contained therein shall not be impaired.
