Section 4C(1) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
(1)If the Central Government considers it necessary so to do in the interest of the sovereignty and integrity of India or security of the State or friendly relations with foreign States or public order, or preventing user harm, it may, by a notification in the Official Gazette, for reasons to be recorded in writing,—(a)direct that an intermediary in respect of such online game, shall observe, mutatis mutandis, the obligations under sub-clauses (ix) and (x) of clause (b) of sub-rule (1) of rule 3 and sub-rules (1), (5), (6), (7), (10) and clause (d) of sub-rule (11) of rule 4 as if it is a permissible online real money game; and(b)specify the period within which the online gaming intermediary which enables access to such online game shall observe the obligations referred to in clause (a).
