Section 11 in The Information Technology (Procedure and Safeguards for Interception, Monitoring and Decryption of Information) Rules, 2009
11. Period within which direction shall remain in force.
The direction for interception or monitoring or decryption shall remain in force, unless revoked earlier, for a period not exceeding sixty days from the date of its issue and may be renewed from time-to-time for such period not exceeding the total period of one hundred and eighty days.
