Section 3(4) in The Information Technology (Procedure And Safeguard For Monitoring And Collecting Traffic Data Or Information) Rules, 2009
(4)The direction of the competent authority for monitoring and collection of traffic data or information may include the monitoring and collection of traffic data or information from any person or class of persons or relating to any particular subject whether such traffic data or information, or class oftraffic data or information, are received with one or more computer resources, being a computer resource likely to be used for the generation, transmission, receiving, storing of traffic data or information from or to one particular person or one or many set of premises.
