| Contents |
| Sections |
Particulars |
| |
Preamble |
| Chapter I |
Preliminary |
| 1 |
Short title, Extent, Commencement and application |
| 2 |
Definitions |
| Chapter II |
Digital Signature |
| 3 |
Authentication of electronic records |
| Chapter III |
Electronic Governance |
| 4 |
Legal recognition of electronic records |
| 5 |
Legal recognition of digital signatures |
| 6 |
Use of electronic records and digital signatures in Government and its agencies |
| 7 |
Retention of electronic records |
| 8 |
Publication of rule, regulation, etc., in Electronic Gazette |
| 9 |
Sections 6,7 and 8 not to confer right to insist document should be accepted in electronic form |
| 10 |
Power to make rules by Central Government in respect of digital signature |
| Chapter IV |
Attribution, Acknowledgement and Dispatch of Electronic records |
| 11 |
Attribution of electronic records |
| 12 |
Acknowledgement of receipt |
| 13 |
Time and place of dispatch and receipt of electronic record |
| Chapter V |
Secure Electronic records and secure digital
signatures |
| 14 |
Secure electronic record |
| 15 |
Secure digital signature |
| 16 |
Security procedure |
| Chapter VI |
Regulation of Certifying Authorities |
| 17 |
Appointment of Controller and other officers |
| 18 |
Functions of Controller |
| 19 |
Recognition of foreign Certifying Authorities |
| 20 |
Controller to act as repository |
| 21 |
License to issue Digital Signature Certificates |
| 22 |
Application for license |
| 23 |
Renewal of license |
| 24 |
Procedure for grant or rejection of license |
| 25 |
Suspension of license |
| 26 |
Notice of suspension or revocation of license |
| 27 |
Power to delegate |
| 28 |
Power to investigate contraventions |
| 29 |
Access to computers and data |
| 30 |
Certifying Authority to follow certain procedures |
| 31 |
Certifying Authority to ensure compliance of the Act, etc. |
| 32 |
Display of license |
| 33 |
Surrender of license |
| 34 |
Disclosure |
| Chapter VII |
Digital Signature Certificates |
| 35 |
Certifying authority to issue Digital Signature Certificate |
| 36 |
Representations upon issuance of Digital Signature Certificate |
| 37 |
Suspension of Digital Signature Certificate |
| 38 |
Revocation of Digital Signature Certificate |
| 39 |
Notice of suspension or revocation |
| Chapter VIII |
Duties of Subscribers |
| 40 |
Generating key pair |
| 41 |
Acceptance of Digital Signature Certificate |
| 42 |
Control of private key |
| 43 |
Penalty for damage to computer, computer system, etc. |
| 44 |
Penalty for failure to furnish information, return, etc. |
| 45 |
Residuary penalty |
| 46 |
Power to adjudicate |
| 47 |
Factors to be taken into account by the adjudicating officer |
| Chapter X |
The Cyber Regulations Appellate Tribunal |
| 48 |
Establishment of Cyber Appellate Tribunal |
| 49 |
Composition of Cyber Appellate Tribunal |
| 50 |
Qualifications for appointment as Presiding Officer for the Cyber Appellate Tribunal |
| 51 |
Term of office |
| 52 |
Salary, allowances and other terms and conditions of service of Presiding Officer |
| 53 |
Filling up of vacancies |
| 54 |
Resignation and removal |
| 55 |
Orders constituting Appellate Tribunal to be final and not to invalidate its proceedings |
| 56 |
Staff of the Cyber Appellate Tribunal |
| 57 |
Appeal to Cyber Regulations Appellate Tribunal |
| 58 |
Procedure and powers of the Cyber Appellate Tribunal |
| 59 |
Right to legal representation |
| 60 |
Limitation |
| 61 |
Civil court not to have jurisdiction |
| 62 |
Appeal to High Court |
| 63 |
Compounding of contraventions |
| 64 |
Recovery of penalty |
| Chapter XI |
Offences |
| 65 |
Tampering with computer source documents |
| 66 |
Hacking with Computer system |
| 67 |
Publishing of information which is obscene in electronic form |
| 68 |
Power of the Controller to give directions |
| 69 |
Directions of Controller to a subscriber to extend facilities to decrypt information |
| 70 |
Protected system |
| 71 |
Penalty for misrepresentation |
| 72 |
Breach of confidentiality and privacy |
| 73 |
Penalty for publishing Digital Signature Certificate false in certain particulars |
| 74 |
Publication for fraudulent purpose |
| 75 |
Act to apply for offence or contravention committed outside India |
| 76 |
Confiscation |
| 77 |
Penalties and confiscation not to interfere with other punishments |
| 78 |
Power to investigate offences |
| Chapter XII |
Network service providers not to be liable
in certain cases |
| 79 |
Network service providers not to be liable in certain cases |
| Chapter XIII |
Miscellaneous |
| 80 |
Power of police officer and other officers to enter, search, etc. |
| 81 |
Act to have overriding effect |
| 82 |
Controller, Deputy Controller and Assistant Controllers to be public servants |
| 83 |
Power to give directions |
| 84 |
Protection of action taken in good faith |
| 85 |
Offences by companies |
| 86 |
Removal of difficulties |
| 87 |
Power of Central Government to make rules |
| 88 |
Constitution of Advisory Committee |
| 89 |
Power of Controller to make regulations |
| 90 |
Power of State Government to make rules |
| 91 |
Amendment of Act 45 of 1860 |
| 92 |
Amendment of Act 1 of 1872 |
| 93 |
Amendment of Act 18 of 1891 |
| 94 |
Amendment of Act 2 of 1934 |
| Schedules |
| Schedule
1 |
Amendments to the Indian Penal Code |
| Schedule
2 |
Amendments to the Indian Evidence Act, 1872 |
| Schedule
3 |
Amendments to the Bankers' Books Evidence Act, 1891 |
| Schedule
4 |
Amendments to the Reserve Bank of India Act, 1934 |
