Section 6(3) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
(3)An order under this rule may be issued in relation to a specific part of the computerresources of any website, mobile based application or both, as the case may be, if such specific part is in thenature of an intermediary:Provided that where such order is issued, an entity may be required to comply with all or any of theobligations mentions under rule 4, in relation to the specific part of its computer resource which is in thenature of an intermediary.
