Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(4) in The Information Technology (Guidelines for Cyber Cafe) Rules, 2011

(4)The cyber cafe owner shall be responsible for Storage and maintaining backups of following log records for each access or login by any user of its computer resource for at least one year :-
(i)History of websites accessed using computer resource at cyber cafe;
(ii)Logs of proxy server installed at cyber cafe.
Cyber Cafe may refer to "Guidelines for auditing and logging - CISG-2008-01" prepared and updated from time to time by Indian Computer Emergency Response Team (CERT-In) for any assistance related to logs. This document is available at www.cert-in.org.in