Section 69B(4) in The Information Technology Act, 2000
(4)Any intermediary who intentionally or knowingly contravenes the provisions of sub-section (2) shall be punished with an imprisonment for a term which may extend to three years and shall also be liable to fine.Explanation. -For the purposes of this section,-(i)"computer contaminant" shall have the meaning assigned to it in section 43;(ii)"traffic data" means any data identifying or purporting to identify any person, computer system or computer network or location to or from which the communication is or may be transmitted and includes communications origin, destination, route, time, data, size, duration or type of underlying service or any other information.
