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The Collection of Statistics Act, 2008

No. 7 OF 2009

[7th January, 2009.]

Contents
Sections Particulars
Chapter I Preliminary
1 Short title, extent and commencement
2 Definitions
Chapter II Collection of Statistics
3 Collection of statistics
4 Powers of appropriate Government to appoint statistics officer, etc
5 Power of statistics officer to call for information
6 Duty of informants
7 All agencies to assist
8 Right of access to records or documents
Chapter III Disclosure of Information in Certain Cases and Restrictions of their use
9 Security of information
10 Appropriate Government authorised to disclose certain information
11 Disclosure of information schedules for bona fide research or statistical purposes
12 Disclosure of historical documents
13 Security of recorded information
14 Restrictions on use of information
Chapter IV Offences and Penalties
15 Penalty for neglect or refusal to supply Particulars
16 Penalty for making false statement
17 Penalty for mutilation or defacement of information schedule
18 Penalty for obstruction of employees
19 Penalty for other offences
20 Penalty for failure to carry out duties and functions by employees
21 Penalty for impersonation of employee
22 General penalty
23 Offences by companies
24 Cognizance of offences
25 Sanction for prosecution for offence
26 Power of court to try cases summarily
Chapter V Power in Respect of Core Statistics
27 Power in respect of core statistics
Chapter VI Miscellaneous
28 Power to give directions
29 Public servants
30 Bar of jurisdiction
31 Protection of action taken in good faith
32 Overriding effect
33 Power to make rules
34 Repeal and savings

An Act to facilitate the collection of statistics on economic, demographic, social, scientific and environmental aspects, and for matters connected therewith or incidental thereto. BE it enacted by Parliament in the Fifty-ninth Year of the Republic of India as follows:-



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