Section 5(11) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Amendment Rules, 2023
(11)While informing the users of its rules and regulations, privacy policy, terms of service and user agreements under clause (b) of sub-rule (1) of rule 3, an online gaming intermediary who enables the users to access any permissible online real money game, shall include the following information in respect of every such online games, namely:—(a)the policy related to withdrawal or refund of the deposit made with the expectation of earning winnings, the manner of determination and distribution of such winnings, and the fees and other charges payable by the user;(b)the know-your-customer procedure followed by it for verifying the identity of the users of such online game;(c)the measures taken for protection of deposit made by a user for such online game; and(d)the framework referred to in rule 4A, relating to such online game.
