Section 65B(2) in The Evidence Act, 1977 (1920 A.D)
(2)The conditions referred in sub-section (1) in respect of a computer output shall be the foil wing, namely:(a)the computer output containing the information was produced by the computer during the period over which the computer was used regularly to store or process information for the purposes of any activities regularly carried on over that period by the person having lawful control over the use of the computer;(b)during the said period, information of the kind contained in the electronic record or the kind from which the information so contained is derived was regularly fed into the computer in the ordinary course of the said activities;(c)though out the material part of the said period, the computer was operating properly or, if not, then in respect of any period in which it was not operating properly or was out of operation during that part of the period, was not such as to affect the electronic record or the accuracy of its contents; and(d)the information contained in the electronic record reproduces or is derived from such information fed into the computer in the ordinary course of the said activities.
