Section 2 in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Amendment Rules, 2023
2. In the Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021 (hereinafter referred to as the said rules), in rule 2, in sub-rule (1),—
(i)in clause (k), after the words “intermediary or the”, the words “online gaming self-regulatory body or the” shall be inserted;(ii)after clause (q), the following clauses shall be inserted, namely:—“(qa) „online game‟ means a game that is offered on the Internet and is accessible by a user through a computer resource or an intermediary.Explanation.—In this clause, „Internet‟ means the combination of computer facilities and electromagnetic transmission media, and related equipment and software, comprising the interconnected worldwide network of computer networks that transmits information based on a protocol for controlling such transmission;(qb)„online gaming intermediary‟ means any intermediary that enables the users of its computer resource to access one or more online games;(qc)„online gaming self-regulatory body‟ means an entity designated as such under rule 4A;(qd)„online real money game‟ means an online game where a user makes a deposit in cash or kind with the expectation of earning winnings on that deposit.Explanation.—In this clause, „winnings‟ means any prize, in cash or kind, which is distributed or intended to be distributed to a user of an online game based on the performance of the user and in accordance with the rules of such online game;(qe)„permissible online game‟ means a permissible online real money game or any other online game that is not an online real money game;(qf)„permissible online real money game‟ means an online real money game verified by an online gaming self-regulatory body under rule 4A;”.
