Section 5 in The Jammu and Kashmir Collection of Statistics Act, 2010
5. Power of statistics officer to call for information.
- The statistics officer may, for the purpose of collection of statistics on any specified subject in any geographical unit for which the said officer was appointed -(a)serve or cause to be served on any informant a notice in writing asking him to furnish the information specified under sub-section (5) of section 4 or cause a information schedule to be given to any informant for the purpose of its being filled up ; or(b)cause all questions relating to the subject to be asked from any informant ; or(c)seek information through tele fax or telephone or e-mail or in any other electronic mode or in a combination of different modes for different sets of information so specified.
