Section 8(1) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
(1)The rules made under this Part shall apply to the following persons or entities, namely:—(a)publishers of news and current affairs content;(b)publishers of online curated content; andshall be administered by the Ministry of Information and Broadcasting, Government of India, which shall be referred to in this Part as the ―Ministry‖:Provided that the rules made under this Part shall apply to intermediaries for the purposes of rules 15. and 16;
