Section 79(2) in The Information Technology Act, 2000
(2)The provisions of sub-section (1) shall apply if-(a)the function of the intermediary is limited to providing access to a communication system over which information made available by third parties is transmitted or temporarily stored or hosted; or(b)the intermediary does not-(i)initiate the transmission,(ii)select the receiver of the transmission, and(iii)select or modify the information contained in the transmission;(c)the intermediary observes due diligence while discharging his duties under this Act and also observes such other guidelines as the Central Government may prescribe in this behalf.
