Section 10 in The Information Technology (Procedure and Safeguards for Interception, Monitoring and Decryption of Information) Rules, 2009
10. Direction to specify the name and designation of the officer to whom information to be disclosed.
Every directions under rule 3 shall specify the name and designation of the officer of the authorised agency to whom the intercepted or monitored or decrypted or stored information shall be disclosed and also specify that the use of intercepted or monitored or decrypted information shall be subject to the provisions of sub-section (1) of section 69 of the said Act.
