Section 9(4) in The Information Technology (Procedure And Safeguard For Monitoring And Collecting Traffic Data Or Information) Rules, 2009
(4)The details of monitored or collected traffic data or information shall not be used or disclosed by intermediary or person in-charge of computer resource or any of its employees to any person other than the intended recipient of the said information under sub-rule (2) of rule 4. Any intermediary or its employees or person in-charge of computer resource who contravenes the provisions of this rule shall be proceeded against and punished accordingly under the relevant provisions of the Act or any other law for the time being in force.
