Section 4 in The West Bengal Revenue Intelligence (Collection And Monitoring of Information) Act, 1996
4. Information and statistics to be collected from appropriate authority.
- Notwithstanding anything contained in any other law for the time being in force, for the purposes of this Act, the Director or the persons appointed under sub-section (1) of section 3 shall collect from the appropriate authority information or statistics, if any, in respect of -(a)any commercial activity of the appropriate authority, or(b)any activity of any organization or concern about which the appropriate authority generates or main tains such information or statistics.
