Section 25(6) in The Information Techonolgy (Procedure and Safeguards for interception, Monitoring and Decryption of Information) Rules, 2009
(6)Whenever asked for by the concerned security agency at the Centre, the security agencies at the State and the Union territory level shall promptly share any information which they may have obtained following directions for interception or monitoring or decryption of any information generated, transmitted, received or stored in any computer resource under rule 3, with the security agency at the Centre.
