Section 18 in The Information Techonolgy (Procedure and Safeguards for interception, Monitoring and Decryption of Information) Rules, 2009
18. Submission of list of interception or monitoring or decryption of information
.-(1) The designated officers of the intermediary or person in-charge of computer resources shall forward in every fifteen days a list of interception or monitoring or decryption authorisations received by them during the preceding fortnight to the nodal officers of the agencies authorised under rule 4 for confirmation of the authenticity of such authorisations.(2)The list referred to in sub-rule (1) shall include details, such as the reference and date of orders of the concerned competent authority including any order issued under emergency cases, date and time of receipt of such order and the date and time of implementation of such order.
