Section 20 in The Egress and Internal Movement (Control) Ordinance, 2005
20. Disclosure of information relating to proceedings.
- Any person who, without the previous authorisation of the Government, discloses or publishes any information with respect to any proceedings or with respect to any person proceeded against under section 3-A or section 3-B read with section 3-A of this Ordinance, shall be punishable with imprisonment fora term which may extend to two years, or with fine, or with both.
