Section 6(2) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
(2)The assessment of material risk of harm referred to in sub-rule (1) shall be made havingregard to the nature of services of such intermediary, and if those services permit,—(a)interaction between users, notwithstanding, whether it is the primary purpose of thatintermediary; and(b)the publication or transmission of information to a significant number of other users as wouldbe likely to result in widespread dissemination of such information.
