Section 16 in The Information Techonolgy (Procedure and Safeguards for interception, Monitoring and Decryption of Information) Rules, 2009
16. Maintenance of records by designated officer
.-The designated officer of intermediary or person in-charge of computer resource authorised to intercept or monitor or decrypt any information shall maintain proper records mentioning therein, the intercepted or monitored or decrypted information, the particulars of persons, computer resource, e-mail account, website address, etc., whose information has been intercepted or monitored or decrypted, the name and other particulars of the officer or the authority to whom the intercepted or monitored or decrypted information has been disclosed, the number of copies, including corresponding electronic records of the intercepted or monitored or decrypted information made and the mode or the method by which such copies, including corresponding electronic record are made, the date of destruction of the copies, including corresponding electronic record and the duration within which the directions remain in force.
