Section 3(11) in The Information Technology (Recognition of Foreign Certifying Authorities not Operating under any Regulatory Authority) Regulations, 2013
(11)Inspection - (a) The Controller may, when he deems fit, call for physical inspection of the facilities and infrastructure associated with all functions of generation, issue and management of digital signature certificate belonging to a Foreign Certifying Authority recognized under this regulation.(b)The Recognized Foreign Certifying Authority shall bear all costs and expenses with regards to the inspection mentioned in clause (a) of this regulation.(B)Recognized Foreign Certifying Authority not to issue certificates in India. - Notwithstanding anything contained in these regulations, a Recognized Foreign Certifying Authority shall not issue digital signature certificates to Indian nationals residing in India.Explanation: For the purposes of these regulations, the term Indian national shall include a company, a firm, an association of persons, a body of individuals or a local authority whose registered office or principal place of business is located in India.(C)Validity of recognition. - (1) A recognition granted under sub-regulation (8) of regulation 3(A) shall be valid for a period of five years from the date of its issue.
