Section 10 in The Information Technology (Procedure And Safeguard For Monitoring And Collecting Traffic Data Or Information) Rules, 2009
10. Prohibition of disclosure of traffic data or information by authorised agency
.-The details of monitored or collected traffic data or information shall not be used or disclosed by the agency authorlsed under sub-rule (1) of rule 4 for any other purpose, except for forecasting imminent cyber threats or general trend of port-wise traffic on Internet, or general analysis of cyber incidents, or for investigation or in judicial proceedings before the competent Court in India.
