Section 13 in The Information Techonolgy (Procedure and Safeguards for interception, Monitoring and Decryption of Information) Rules, 2009
13.
/647In exercise of the powers conferred by clause (y) of sub-section (2) of section 87, read with sub-section(2) of section 69 of the Information Technology Act, 2000 (21 of 2000), the Central Government hereby makes the following rules, namely:-
