The Collection of Statistics Act, 2008
14. Restrictions on
use of information. -
Save as otherwise
provided under this Act,-
a.
no
information obtained pursuant to this Act and no copy of the information in the
possession of any informant shall be disclosed or used as evidence in any
proceedings whatsoever; and
b.
no
person who has access to any information because of his official position in
the collection of any statistics shall be compelled in any proceedings
whatsoever to give oral testimony regarding the information or to produce any
schedule, document, or record with respect to any information obtained in the
course of administering this Act, except in the manner provided under this Act.