Section 6 in The Information Technology (Procedure and Safeguards for Interception, Monitoring and Decryption of Information) Rules, 2009
6. Interception or monitoring or decryption of information by a State beyond its jurisdiction.
—Notwithstanding anything contained in rule 3, if a State Government or Union territory Administration requires any interception or monitoring or decryption of information beyond its territorial jurisdiction, the Secretary in-charge of the Home Department in that State or Union territory, as the case may be, shall make a request to the Secretary in the Ministry of Home Affairs, Government of India for issuing direction to the appropriate authority for such interception or monitoring or decryption of information.
