Disclosure of particulars by public servants
Disclosure of particulars by public servants.
494. (1) A public servant, who furnishes any information or produces any document in contravention of the provisions of section 258(3), shall be punishable with 31[simple imprisonment up to one month, or with fine, or with both].
(2) No prosecution shall be instituted under this section except with the previous sanction of the Central Government.