The public internet has been there from the back 1980s has further grown at large over the decades. The public internet allows the service provider to get access to services that may be required for the education, entertainment, and information purposes.
Today the service has gone so advanced that it provides services related to messaging which is termed as communication services, linking to social networks and eCommerce websites, and video and audio content, but what about the rules and regulations which are related to this services provide about the privacy of the individual.
It was clear by the central government that no process is going on for the purpose of making and framing rules and regulations for Over the top (OTT) platforms. In the reply, the Minister of the state for IT informed that there is no regulatory framework body to look after the OTT services and further submitted that the matter related to the rules and regulations will be looked clearly when there is the emergence of international jurisdictions.
It was observed by the Central Government that the Telecom Regulatory Authority of India (TRAI) in November 2018 had already issued a Consultation Paper which was regarding the 'Regulatory Framework for OTT Communication Service'.
Further, the TRAI also submitted that there is no regulatory intervention needed on issues which are related to the privacy concerns and for the security of over the top (OTT) platforms and communications services which include Facebook, Whatsapp, Skype, etc. and all the government is not in planning to bring any legislation which is for the Digital Rights which is for the governance of digital data of the customers and consumers of digital data.
However it was made very much clear that any citizen who is found breaching the digital data and invading the privacy may have to exercise the legal recourse under Section 43A and Section 72A of the Information Technology (IT) Act, 2000, which was established for the providing for privacy and security of the data which is present in the digital form of every individual and citizen, and further there is another act which is the Personal Data Protection Bill,2019, was introduced in Lok Sabha in December last year, which was similarly established to bring the protection to the personal data of individuals.
86540
103860
630
114
59824
