Section 3 in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Amendment Rules, 2022
3. In rule 3 of the said rules,—
(a)in sub-rule (1),—(i)for clauses (a) and (b), the following clauses shall be substituted, namely:—“(a) the intermediary shall prominently publish on its website, mobile based application or both, as the case may be, the rules and regulations, privacy policyand user agreement in English or any language specified in the Eighth Schedule to the Constitution for access or usage of its computer resource by any person in the language of his choice and ensure compliance of the same;(b)the intermediary shall inform its rules and regulations, privacy policy and user agreement to the user in English or any language specified in the Eighth Schedule to the Constitution in the language of his choice and shall make reasonable efforts to cause the user of its computer resource not to host, display, upload, modify, publish, transmit, store, update or share any information that,—(i)belongs to another person and to which the user does not have any right;(ii)is obscene, pornographic, paedophilic, invasive of another‟s privacy including bodily privacy, insulting or harassing on the basis of gender,racially or ethnically objectionable, relating or encouraging money laundering or gambling, or promoting enmity between different groups on the grounds of religion or caste with the intent to incite violence;(iii)is harmful to child;(iv)infringes any patent, trademark, copyright or other proprietary rights;(v)deceives or misleads the addressee about the origin of the message or knowingly and intentionally communicates any misinformation or information which is patently false and untrue or misleading in nature;(vi)impersonates another person;(vii)threatens the unity, integrity, defence, security or sovereignty of India, friendly relations with foreign States, or public order, or causes incitementto the commission of any cognisable offence, or prevents investigation of any offence, or is insulting other nation;(viii)contains software virus or any other computer code, file or program designed to interrupt, destroy or limit the functionality of any computer resource;(ix)violates any law for the time being in force;”;(ii)for clause (f), the following clause shall be substituted, namely:—“(f) the intermediary shall periodically, and at least once in a year, inform its users in English or any language specified in the Eighth Schedule to the Constitution in the language of his choice of its rules and regulations, privacy policy or user agreement or any change in the rules and regulations, privacy policy or user agreement, as the case may be;”;(iii)after clause (l), the following clauses shall be inserted, namely,—“(m) the intermediary shall take all reasonable measures to ensure accessibility of its services to users along with reasonable expectation of due diligence, privacy and transparency;(n)the intermediary shall respect all the rights accorded to the citizens under the Constitution, including in the articles 14, 19 and 21.”;(b)in sub-rule (2), in clause (a), for sub-clause (i), the following sub-clause shall be substituted, namely:—“(i) acknowledge the complaint within twenty-four hours and resolve such complaint within a period of fifteen days from the date of its receipt:Provided that the complaint in the nature of request for removal of information or communication link relating to clause (b) of sub-rule (1) of rule 3, except sub-clauses (i), (iv) and (ix), shall be acted upon as expeditiously as possible and shall be resolved within seventy-two hours of such reporting;Provided further that appropriate safeguards may be developed by the intermediary to avoid any misuse by users;”.
