Section 16 in Punjab Major Accident Hazard Control Rules, 1993
16. [ Disclosure of information. [Substituted vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.]
- Where for the purpose of evaluating information notified under rule 5 or rules 7, 8, 10 to 13 and 15, the Inspector or the Chief Inspector discloses that information to some other persons, that others person shall not use that information for any purpose except a purpose of the Inspector or the Chief Inspector disclosing it, as the case may be, and before disclosing that information the Inspector or the Chief Inspector, as the case may be, shall inform that other person his obligations under this rule.]
