(2)Any such person facilitating circumvention of technological protection measures for another person shall maintain a record containing details of the person who requested for assistance, containing the following details, namely:-(a)the name, complete postal address, photograph, e-mail address and telephone number or other contact details of the person;(b)the professional details of the person, if any, including the address of the place, where he is working at present;(c)the reasons and purpose for circumvention of the technological protection measures; and(d)an undertaking in writing from the person requesting assistance that he is entitled for circumvention of the technological protection measures and will be solely responsible for copyright infringement, if any, of the protected work.
