Section 21 in The Information Techonolgy (Procedure and Safeguards for interception, Monitoring and Decryption of Information) Rules, 2009
21. Responsibility of intermediary
.-The intermediary or person in-charge of computer resources shall be responsible for any action of their employees also and in case of violation pertaining to maintenance of secrecy and confidentiality of information or any unauthorised interception or monitoring or decryption of information, the intermediary or person in-charge of computer resources shall be liable for any action under the relevant provisions of the laws for the time being in force.
