Section 2(h) in Kerala Anti-Social Activities (Prevention) Act, 2007
(h)'digital data and copyright pirate' means any person who knowingly and deliberately violates, for commercial purposes, any copyright law in relation to any book, music, film, software, artistic or scientific work and includes any person who illegally enters through the identity of the user and illegally uses any computer or digital network for any illegal personal profit by deceiving any person or any computer system;
