Section 2 in The Information Technology (Guidelines for Cyber Cafe) Rules, 2011
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Information Technology Act, 2000 (21 of 2000);(b)"Appropriate Government" means the Central Government or the State Government or an Union Territory Administration;(c)"Cyber Cafe" means cyber cafe as defined in clause (na) of sub-section (1)of section 2 of the Act;(d)"computer resource" means a computer resource as defined in clause (k) of sub-section (1) of section 2 of the Act;(e)"Data" means data as defined in clause (o) of sub-section (1) of section 2 of the Act;(f)"Information" means information as defined in clause (v) of sub-section (1) of section 2 of the Act;(g)"Intermediary" means an intermediary as defined in clause (w) of sub-section (1) of section 2 of the Act;(h)"Registration Agency" means an agency designated by the Appropriate Government to register cyber cafe for their operation;(i)"Log Register" - means a register maintained by the Cyber Cafe for access and use of computer resource;(j)"User" means a person who avails or access the computer resource and includes other persons jointly participating in availing or accessing the computer resource in a cyber cafe.(2)All other words and expressions used and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in the Act.
