Section 25(2) in The Information Technology (Procedure and Safeguards for Interception, Monitoring and Decryption of Information) Rules, 2009
(2)The contents of intercepted or monitored or decrypted information shall not be used or disclosed by the agency authorised under rule 4 for any other purpose, except for investigation or sharing with other security agency for the purpose of investigation or in judicial proceedings before the competent court in India.
