Section 26 in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
26. Restriction on publication of information and returns.
- Any user of groundwater may give notice in writing to the Authority to treat as confidential any specimen taken under clause (c) of sub-section (1) of section 17 or any other information or return furnished by him under clause (f) of sub-section (1) of that section and thereupon the Authority shall not allow that specimen or other information or return except in so far as it contains or affords information as to water resources and supplies and geological conditions to be published or shown to any person (not being an officer of the State Government) unless the person giving the notice consents thereto.
