Acts › The Information Technology Act, 2000The Information Technology Act, 2000 125 sections.
Official Hindi (PDF) ↗
Open in Lexace · Ask the AI Section 1 — Short title, extent, commencement and application. Section 2 — Definitions. Section 3 — Authentication of electronic records. Section 3A — Electronic signature. Section 4 — Legal recognition of electronic records. Section 5 — Legal recognition of electronic signatures. Section 6 — Use of electronic records and electronic signatures in Government and its agencies. Section 6A — Delivery of services by service provider. Section 7 — Retention of electronic records. Section 7A — Audit of documents, etc., maintained in electronic form. Section 8 — Publication of rule, regulation, etc., in Electronic Gazette. Section 9 — Sections 6, 7 and 8 not to confer right to insist document should be accepted in electronic form. Section 10 — Power to make rules by Central Government in respect of electronic signature. Section 10A — Validity of contracts formed through electronic means. Section 11 — Attribution of electronic records. Section 12 — Acknowledgment of receipt. Section 13 — Time and place of despatch and receipt of electronic record. Section 14 — Secure electronic record. Section 15 — Secure electronic signature. Section 16 — Security procedures and practices. Section 17 — Appointment of Controller and other officers. Section 18 — Functions of Controller. Section 19 — Recognition of foreign Certifying Authorities. Section 20 — [Omitted.]. Section 21 — Licence to issue electronic signature Certificates. Section 22 — Application for licence. Section 23 — Renewal of licence. Section 24 — Procedure for grant or rejection of licence. Section 25 — Suspension of licence. Section 26 — Notice of suspension or revocation of licence. Section 27 — Power to delegate. Section 28 — Power to investigate contraventions. Section 29 — Access to computers and data. Section 30 — Certifying Authority to follow certain procedures. Section 31 — Certifying Authority to ensure compliance of the Act, etc. Section 32 — Display of licence. Section 33 — Surrender of licence. Section 34 — Disclosure. Section 35 — Certifying authority to issue electronic signature Certificate. Section 36 — Representations upon issuance of Digital signature Certificate. Section 37 — Suspension of Digital Signature Certificate. Section 38 — Revocation of Digital Signature Certificate. Section 39 — Notice of suspension or revocation. Section 40 — Generating key pair. Section 40A — Duties of subscriber of Electronic Signature Certificate. Section 41 — Acceptance of Digital Signature Certificate. Section 42 — Control of private key. Section 43 — Penalty and compensation for damage to computer, computer system, etc. Section 43A — Compensation for failure to protect data. Section 44 — Penalty for failure to furnish information, return, etc. Section 45 — Residuary penalty. Section 46 — Power to adjudicate. Section 47 — Factors to be taken into account by the adjudicating officer. Section 48 — Appellate Tribunal. Section 49 — [Omitted.]. Section 50 — [Omitted.]. Section 51 — [Omitted.]. Section 52 — [Omitted.]. Section 52A — [Omitted.]. Section 52B — [Omitted.]. Section 52C — [Omitted.]. Section 52D — Decision by majority. Section 53 — [Omitted.]. Section 54 — [Omitted.]. Section 55 — Orders constituting Appellate Tribunal to be final and not to invalidate its proceedings. Section 56 — [Omitted.]. Section 57 — Appeal to Appellate Tribunal. Section 58 — Procedure and powers of the Appellate Tribunal. Section 59 — Right to legal representation. Section 60 — Limitation. Section 61 — Civil court not to have jurisdiction. Section 62 — Appeal to High Court. Section 63 — Compounding of contraventions. Section 64 — Recovery of penalty or compensation. Section 65 — Tampering with computer source documents. Section 66 — Computer related offences. Section 66A — Omitted. Section 66B — Punishment for dishonestly receiving stolen computer resource or communication device. Section 66C — Punishment for identity theft. Section 66D — Punishment for cheating by personation by using computer resource. Section 66E — Punishment for violation of privacy. Section 66F — Punishment for cyber terrorism. Section 67 — Punishment for publishing or transmitting obscene material in electronic form. Section 67A — Punishment for publishing or transmitting of material containing sexually explicit act, etc., in electronic form. Section 67B — Punishment for publishing or transmitting of material depicting children in sexually explicit act, etc., in electronic form. Section 67C — Preservation and retention of information by intermediaries. Section 68 — Power of Controller to give directions. Section 69 — Power to issue directions for interception or monitoring or decryption of any information through any computer resource. Section 69A — Power to issue directions for blocking for public access of any information through any computer resource. Section 69B — Power to authorise to monitor and collect traffic data or information through any computer resource for cyber security. Section 70 — Protected system. Section 70A — National nodal agency. Section 70B — Indian Computer Emergency Response Team to serve as national agency for incident response. Section 71 — Penalty for misrepresentation. Section 72 — Penalty for Breach of confidentiality and privacy. Section 72A — Punishment for disclosure of information in breach of lawful contract. Section 73 — Penalty for publishing electronic signature Certificate false in certain particulars. Section 74 — Publication for fraudulent purpose. Section 75 — Act to apply for offence or contravention committed outside India. Section 76 — Confiscation. Section 77 — Compensation, penalties or confiscation not to interfere with other punishment. Section 77A — Compounding of offences. Section 77B — Offences with three years imprisonment to be bailable. Section 78 — Power to investigate offences. Section 79 — Exemption from liability of intermediary in certain cases. Section 79A — Central Government to notify Examiner of Electronic Evidence. Section 80 — Power of police officer and other officers to enter, search, etc. Section 81 — Act to have overriding effect. Section 81A — Application of the Act to electronic cheque and truncated cheque. Section 82 — Controller, Deputy Controller and Assistant Controller to be public servants. Section 83 — Power to give directions. Section 84 — Protection of action taken in good faith. Section 84A — Modes or methods for encryption. Section 84B — Punishment for abetment of offences. Section 84C — Punishment for attempt to commit offences. Section 85 — Offences by companies. Section 86 — Removal of difficulties. Section 87 — Power of Central Government to make rules. Section 88 — Constitution of Advisory Committee. Section 89 — Power of Controller to make regulations. Section 90 — Power of State Government to make rules. Section 91 — [Omitted.]. Section 92 — [Omitted.]. Section 93 — [Omitted.]. Section 94 — [Omitted.]. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.