Section 3(1) in The Information Technology (Guidelines for Cyber Cafe) Rules, 2011
(1)All cyber cafes shall be registered with a unique registration number with an agency called as registration agency as notified by the Appropriate Government in this regard. The broad terms of registration shall include:(i)name of establishment;(ii)address with contact details including email address;(iii)whether individual or partnership or sole properitership or society or company;(iv)date of incorporation;(v)name of owner/partner/properiter/director;(vi)whether registered or not (if yes, copy of registration with Registrar of Firms or Registrar of Companies or Societies); and(vii)type of service to be provided from cyber cafeRegistration of cyber cafe may be followed up with a physical visit by an officer from the registration agency.
