Section 10 in The Information Technology (Procedure And Safeguards For Blocking For Access Of Information By Public) Rules,2009
10. Process of order of Court for blocking of information.
- In case of an order from a competent Court I India for blocking of any information or part thereof generated, transmitted, received, stored or hosted in a computer resource, the Designated Officer shall, immediately on receipt of certified copy of the Court order, submit it to the Secretary, Department of Information Technology and initiate action as directed by the Court.
