Section 8 in The Information Technology (Procedure and Safeguards for Interception, Monitoring and Decryption of Information) Rules, 2009
8. Competent authority to consider alternative means in acquiring information.
The competent authority shall, before issuing any direction under rule 3, consider possibility of acquiring the necessary information by other means and the direction under rule 3 shall be issued only when it is not possible to acquire the information by any other reasonable means.
