Section 4(10) in The Information Technology (Procedure And Safeguard For Monitoring And Collecting Traffic Data Or Information) Rules, 2009
(10)The designated officer of the intermediary or person in-charge of computer resource shall forward in every fifteen days a list of requisition conveying direction for monitoring or collection of traffic data or information to the nodal officer which shall include details such as the reference and date of requisition conveying direction of the concerned competent authority.
