Section 8(2) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
(2)the rules made under this Part shall apply to the publishers, where,—(a)such publisher operates in the territory of India; or(b)such publisher conducts systematic business activity of making its content available in India.Explanation.—For the purposes of this rule,—(a)a publisher shall be deemed to operate in the territory of India where such publisher has a physical presence in the territory of India;(b)―systematic activity‖ shall mean any structured or organised activity that involves an element of planning, method, continuity or persistence.
