Section 4C in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
4C. Obligations in relation to online game other than online real money game.—
(1)If the Central Government considers it necessary so to do in the interest of the sovereignty and integrity of India or security of the State or friendly relations with foreign States or public order, or preventing user harm, it may, by a notification in the Official Gazette, for reasons to be recorded in writing,—(a)direct that an intermediary in respect of such online game, shall observe, mutatis mutandis, the obligations under sub-clauses (ix) and (x) of clause (b) of sub-rule (1) of rule 3 and sub-rules (1), (5), (6), (7), (10) and clause (d) of sub-rule (11) of rule 4 as if it is a permissible online real money game; and(b)specify the period within which the online gaming intermediary which enables access to such online game shall observe the obligations referred to in clause (a).(2)Where an online game is notified under sub-rule (1), the provisions of rule 4A shall apply as they apply to a permissible online real money game.Explanation.—In this rule, “user harm” means any effect which is detrimental to users.
