Section 17 in The Information Technology (Procedure And Safeguards For Blocking For Access Of Information By Public) Rules,2009
17. If yes, under which of the following reasons it falls (please tick):
(i)Interest of sovereignty or integrity of India(ii)Defence of India(iii)Security of the State(iv)Friendly relations with foreign States(v)Public order(vi)For preventing incitement to the commission of any cognizable offence relating to aboveD. Details of the Nodal Officer forwarding the complaint alongwith recommendation of the Ministry/State Government and related enclosures
