Section 14(1) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
(1)Where for the purpose of evaluation, information furnished under rule 4 or rules 8 to 13 is required to be disclosed to some other persons by the Inspector or the Chief Inspector, as the case may be, that other person shall not use that information for any other purpose except for the purpose for which the information was disclosed to him/her by the Inspector or the Chief Inspector, as the case may be.
