Section 16 in Information Technology (Preservation and Retention of Information by Intermediaries Providing Digital Locker Facilities) Rules, 2016
16. Portability of Digital Locker account of subscriber.
- The Digital Locker service provider shall provide Digital Locker services to subscribers with the facility to port their Digital Locker account to any other Digital Locker service provider, and shall, inter-alia,-(a)observe data retention and data migration guidelines as notified by DeitY;(b)make reasonable efforts to ensure that the portability service is provided to the subscriber with minimal service disruption; and(c)refund reasonable fee back to subscriber (not exceeding any fee or service charges by the service provider to the subscriber).
