Section 13 in The Information Technology (Procedure and Safeguards for Interception, Monitoring and Decryption of Information) Rules, 2009
13. Intermediary to provide facilities, etc.
(1)The officer issuing the requisition conveying direction issued under rule 3 for interception or monitoring or decryption of information shall also make a request in writing to the designated officers of intermediary or person in-charge of computer resources, to provide all facilities, co-operation and assistance for interception or monitoring or decryption mentioned in the directions.(2)On the receipt of request under sub-rule (1), the designated officers of intermediary or person in-charge of computer resources, shall provide all facilities, co-operation and assistance for interception or monitoring or decryption of information mentioned in the direction.(3)Any direction of decryption of information issued under rule 3 to intermediary shall be limited to the extent the information is encrypted by the intermediary or the intermediary has control over the decryption key.
