Section 3(c) in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023
(c)not apply to—(i)personal data processed by an individual for any personal or domestic purpose; and(ii)personal data that is made or caused to be made publicly available by—(A)the Data Principal to whom such personal data relates; or(B)any other person who is under an obligation under any law for the time being in force in India to make such personal data publicly available.Illustration.X, an individual, while blogging her views, has publicly made available her personal data on social media. In such case, the provisions of this Act shall not apply.
