Section 18(2) in The Information Techonolgy (Procedure and Safeguards for interception, Monitoring and Decryption of Information) Rules, 2009
(2)The list referred to in sub-rule (1) shall include details, such as the reference and date of orders of the concerned competent authority including any order issued under emergency cases, date and time of receipt of such order and the date and time of implementation of such order.
