Section 18 in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
18. Furnishing of information.—
(1)A publisher of news and current affairs content and a publisher of online curated content operating in the territory of India, shall inform the Ministry about the details of its entity by furnishing information along with such documents as may be specified, for the purpose of enabling communication and coordination.(2)The information referred to in sub-rule (1) shall be furnished within a period of thirty days of the publication of these rules, and where such publisher begins operation in the territory of India or comes into existence after commencement of these rules, within thirty days from the date of start of its operations in the territory of India or its coming into existence, as the case may be.(3)The publisher of news and current affairs content and the publisher of online curated content shall publish periodic compliance report every month mentioning the details of grievances received and action taken thereon.(4)The Ministry may call for such additional information from the publisher as it may consider necessary for the implementation of this Rule.
