Section 24(1) in The Information Technology (Procedure and Safeguards for Interception, Monitoring and Decryption of Information) Rules, 2009
(1)Any person who intentionally or knowingly, without authorisation under rule 3 or rule 4, intercepts or attempts to intercept, or authorises or assists any other person to intercept or attempts to intercept any information in the course of its occurrence or transmission at any place within India, shall be proceeded against and punished accordingly under the relevant provisions of the laws for the time being in force.
