Section 36(1) in Telangana Electricity Reform Act, 1998
(1)Subject to the provisions of this Act, no information with respect to any particular business which in the opinion of the Commission is confidential; and(a)has been obtained by the Commission under or by virtue of any of the provisions of this Act, and(b)relates to the affairs of any individual or to any particular business,shall during the lifetime of that individual or for so long as that particular business continues to be carried on, be disclosed by the Commission without the consent of that individual or the person for the time being carrying on that business.
