Section 4B in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
4B. Applicability of certain obligations after an initial period.—
The obligations under rules 3 and 4 shall not apply in relation to online games until the expiry of a period of three months from the date on which at least three online gaming self-regulatory bodies have been designated under rule 4A:Provided that the Central Government may, at any time before the expiry of the said period of three months, by a notification in the Official Gazette, direct that the obligations under rules 3 and 4 shall apply in relation to an online game from such date as may be specified in the notification.
