Section 6 in The Information Technology (Procedure And Safeguard For Monitoring And Collecting Traffic Data Or Information) Rules, 2009
6. Responsibility of intermediary
.-The intermediary or person in-charge of computer resource shall be responsible for the actions of their employees also, and in case of violation of the provision of the Act and rules made thereunder pertaining to maintenance of secrecy and confidentiality of information or any unauthorised monitoring or collection of traffic data or information, the intermediary or person in -charge of computer resource shall be liable for any action under the relevant provision of the laws for the time being in force.
