Section 6 in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
6. Notification of other intermediary.—
(1)The Ministry may by order, for reasons to be recorded in writing, require any intermediary, which is not a significant social media intermediary, to comply with allor any of the obligations mentioned under rule 4, if the services of that intermediary permits the publicationor transmission of information in a manner that may create a material risk of harm to the sovereignty andintegrity of India, security of the State, friendly relations with foreign States or public order.(2)The assessment of material risk of harm referred to in sub-rule (1) shall be made havingregard to the nature of services of such intermediary, and if those services permit,—(a)interaction between users, notwithstanding, whether it is the primary purpose of thatintermediary; and(b)the publication or transmission of information to a significant number of other users as wouldbe likely to result in widespread dissemination of such information.(3)An order under this rule may be issued in relation to a specific part of the computerresources of any website, mobile based application or both, as the case may be, if such specific part is in thenature of an intermediary:Provided that where such order is issued, an entity may be required to comply with all or any of theobligations mentions under rule 4, in relation to the specific part of its computer resource which is in thenature of an intermediary.
