Section 6(1) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
(1)The Ministry may by order, for reasons to be recorded in writing, require any intermediary, which is not a significant social media intermediary, to comply with allor any of the obligations mentioned under rule 4, if the services of that intermediary permits the publicationor transmission of information in a manner that may create a material risk of harm to the sovereignty andintegrity of India, security of the State, friendly relations with foreign States or public order.
