February 20, 2019:

The app has gone viral, having racked up close to 100 million downloads & with 20 million monthly active users in India.

Should India let Chinese social media apps & telecom companies proliferate in India? Swadeshi Jagran Manch (SJM), the economic wing of the Rashtriya Swayamsevak Sangh has written to Prime Minister Narendra Modi for a ban on these Chinese companies.

The statement comes days after the Pulwama attack by terrorists of Jaish-e-Muhammad (JeM). China has repeatedly helped Pakistan by blocking India’s efforts to get Pakistan-based JeM chief Masood Azhar listed by the UN Security Council as a global terrorist.

SJM has flagged security, business & social risks posed by Chinese apps such as hugely popular TikTok.

The RSS fears may not be totally unfounded.

TikTok, Kwai & LIKE have been downloaded by millions of smartphone users in small town India who are using them to share personal videos, away from the glare of scrutiny that falls on more mainstream social media platforms

In November last year, ET reviewed more than 20 Chinese video apps that dominate the mobile entertainment network of tier-2 & tier-3 cities mostly thanks to titillating videos, suggestive notifications, risqué humour & raunchy content.

The Chinese apps pose several potential risks, Swetha Mohandas, policy officer at the Center for Internet & Society, an advocacy group, told ET in November last year. “The draft DP (data protection) Bill in the current stage provides greater responsibility on data fiduciaries to maintain the privacy of the individual & the security of the data,” she said. “There are a lot of questions that these apps pose with respect to the Bill, some of them being the security, the data storage provision, the personal data of children, & most importantly that these apps might have recordings that might be sensitive personal data.”

Most of these apps including TikTok explicitly state that though they have appropriate technical &  organisational measures in place, “they cannot guarantee the security of your information transmitted through the platform”.

TikTok, the popular lip-sync app, is filled with 15-second clips of meme-friendly content featuring its youthful users miming to their favourite songs. The videos range from the harmless to the explicit, depending upon the users followed. The app has gone viral, having racked up close to 100 million downloads & with 20 million monthly active users in India.

While all such apps carry a disclaimer stating that they are not directed at children, their target audience encompasses preteens & adolescents in tier-2 & tier-3 cities, according to experts.

Despite the rapidly growing user base, apps like TikTok don’t have a grievance redressal officer in India. The government is insisting on this for all major social media platforms.

In its letter to the PM, SJM said it was the duty of all Indians to take steps to prevent the economic gains of any nation or individual that directly or tacitly supports terrorists.

Referring to India putting economic pressure on Pakistan, SJM said, “At such a time, we believe it is imperative that the government create similar hurdles for Chinese companies that are using India for their economic gain. As has been said often, data is now considered the new oil. We should not allow Chinese companies to capture Indian user data without any restrictions & monitoring.”

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