Section 69(3) in The Information Technology Act, 2000
(3)The subscriber or intermediary or any person in-charge of the computer resource shall, when called upon by any agency referred to in sub-section (1), extend all facilities and technical assistance to-(a)provide access to or secure access to the computer resource generating, transmitting, receiving or storing such information; or(b)intercept, monitor, or decrypt the information, as the case may be; or(c)provide information stored in computer resource.
