Section 3(3) in The Information Technology (Intermediaries Guidelines) Rules, 2011
(3)The intermediary shall not knowingly host or publish any information or shall not initiate the transmission, select the receiver of transmission, and select or modify the information contained in the transmission as specified in sub-rule(2):provided that the following actions by an intermediary shall not amount to hosting publishing, editing or storing of any such information as specified in sub-rules 2) -(a)temporary or transient or intermediate storage of information automatically within the computer resource as an intrinsic feature of such Computer resource, involving no exercise of any human editorial control, for onward transmission or communication to another computer resource;(b)removal of access to any information, data or communication link by an intermediary after such information, data or communication link comes to the actual knowledge of a person authorised by the intermediary Pursuant to any order or direction as per the provisions of the Act;
