Section 8 in The Information Techonolgy (Procedure and Safeguards for interception, Monitoring and Decryption of Information) Rules, 2009
8. Competent authority to consider alternative means in acquiring information
.-The competent authority shall, before issuing any direction under rule 3, consider possibility of acquiring the necessary information by other means and the direction under rule 3 shall be issued only when it is not possible to acquire the information by any other reasonable means.
