Section 25 in The Information Techonolgy (Procedure and Safeguards for interception, Monitoring and Decryption of Information) Rules, 2009
25. Prohibition of disclosure of intercepted or monitored or decrypted information
.-(1) The contents of intercepted or monitored or stored or decrypted information shall not be used or disclosed by intermediary or any of its employees or person in-charge of computer resource to any person other than the intended recipient of the said information under rule 10.(2)The contents of intercepted or monitored or decrypted information shall not be used or disclosed by the agency authorised under rule 4 for any other purpose, except for investigation or sharing with other security agency for the purpose of investigation or in judicial proceedings before the competent Court in India.(3)Save as otherwise provided in sub-rule (2), the contents of intercepted or monitored or decrypted information shall not be disclosed or reported in public by any means, without the prior order of the competent Court in India.(4)Save as otherwise provided in sub-rule (2), strict confidentiality shall be maintained in respect of direction for interception, monitoring or decryption issued by concerned competent authority or the nodal officers.(5)Any intermediary or its employees or person in-charge of computer resource who contravenes provisions of these rules shall be proceeded against and punished accordingly under the relevant provisions of the Act for the time being in force.(6)Whenever asked for by the concerned security agency at the Centre, the security agencies at the State and the Union territory level shall promptly share any information which they may have obtained following directions for interception or monitoring or decryption of any information generated, transmitted, received or stored in any computer resource under rule 3, with the security agency at the Centre.
