Section 66 in The Information Technology Act, 2000
66. Computer related offences. -
If any person, dishonestly or fraudulently, does any act referred to in section 43, he shall be punishable with imprisonment for a term which may extend to three years or with fine which may extend to five lakh rupees or with both.Explanation. -For the purposes of this section,-(a)the word "dishonestly" shall have the meaning assigned to it in section 24 of the Indian Penal Code (45 of 1860);(b)the word "fraudulently" shall have the meaning assigned to it in section 25 of the Indian Penal Code (45 of 1860).
