Section 4(3) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
(3)A significant social media intermediary that provides any service with respect to aninformation or transmits that information on behalf of another person on its computer resource–(a)for direct financial benefit in a manner that increases its visibility or prominence, or targetsthe receiver of that information; or(b)to which it owns a copyright, or has an exclusive license, or in relation with which it hasentered into any contract that directly or indirectly restricts the publication or transmissionof that information through any means other than those provided through the computerresource of such social media intermediary,shall make that information clearly identifiable to its users as being advertised, marketed, sponsored,owned, or exclusively controlled, as the case may be, or shall make it identifiable as such in anappropriate manner.
