Section 42 in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023
42. Power to amend Schedule.
(1)The Central Government may, by notification, amend the Schedule, subject to the restriction that no such notification shall have the effect of increasing any penalty specified therein to more than twice of what was specified in it when thisAct was originally enacted.(2)Any amendment notified under sub-section (1) shall have effect as if enacted in this Act and shall come into force on the date of the notification.
