Section 14(4) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
(4)The Ministry shall make all reasonable efforts to identify the entity referred to in Rule 8 which has created, published or hosted the content or part thereof, and where it is able to identify such entity, it shall issue a duly signed notice to such entity to appear and submit their reply and clarifications, if any, before the Committee.
