Section 13(1) in The Information Technology (Procedure and Safeguards for Interception, Monitoring and Decryption of Information) Rules, 2009
(1)The officer issuing the requisition conveying direction issued under rule 3 for interception or monitoring or decryption of information shall also make a request in writing to the designated officers of intermediary or person in-charge of computer resources, to provide all facilities, co-operation and assistance for interception or monitoring or decryption mentioned in the directions.
