Section 18(2) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
(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.
