Section 66E(e) in The Information Technology Act, 2000
(e)"under circumstances violating privacy" means circumstances in which a person can have a reasonable expectation that;-(i)he or she could disrobe in privacy, without being concerned that an image of his private area was being captured; or(ii)any part of his or her private area would not be visible to the public, regardless of whether that person is in a public or private place.
