Section 3(1)(b) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

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Union of India - Subsection

Section 3(1)(b) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

(b)the intermediary shall inform its rules and regulations, privacy policy and user agreement to the user in English or any language specified in the Eighth Schedule to the Constitution in the language of his choice and shall make reasonable efforts by itself, and to cause the users of its computer resource to not host, display, upload, modify, publish, transmit, store, update or share any information that,—

(i)belongs to another person and to which the user does not have any right;

(ii)is obscene, pornographic, paedophilic, invasive of another‟s privacy including bodily privacy, insulting or harassing on the basis of gender, racially or ethnically objectionable, relating or encouraging money laundering or an online game that causes user harm, or promoting enmity between different groups on the grounds of religion or caste with the intent to incite violence;

(iii)is harmful to child;

(iv)infringes any patent, trademark, copyright or other proprietary rights;

(v)deceives or misleads the addressee about the origin of the message or knowingly and intentionally communicates any misinformation or information which is patently false and untrue or misleading in nature or, in respect of any business of the Central Government, is identified as fake or false or misleading by such fact check unit of the Central Government as the Ministry may, by notification published in the Official Gazette, specify;

(vi)impersonates another person;

(vii)threatens the unity, integrity, defence, security or sovereignty of India, friendly relations with foreign States, or public order, or causes incitement

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Union of India - Subsection

Section 3(1)(b) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021