Section 29 in The Information Technology (Certifying Authorities) Rules, 2000
29. Revocation of Digital Signature Certificate.
(1)Digital Signature Certificate shall be revoked and become invalid for any trusted use, where-(a)there is a compromise of the Digital Signature Certificate owner's private key;(b)there is a misuse of the Digital Signature Certificate;(c)there is a misrepresentation or errors in the Digital Signature Certificate;(d)the Digital Signature Certificate is no longer required.(2)The revoked Digital Signature Certificate shall be added to the Certificate Revocation List (CRL).
