August 14, 2018
Google records users' locations even when they have asked it not to, a report from the Associated Press(AP) has suggested.
This issue could affect up to 2 billion Android & Apple devices which use Google for maps or search.
The study, which has been verified by researchers at Princeton University, has angered US law-makers.
Google said in response that it provides clear descriptions of its tools & how to turn them off.
The study found that users' whereabouts are recorded even when location history has been disabled.
For example:
- Google stores a snapshot of where you are when you open the Maps app
- Automatic weather updates on Android phones pinpoint roughly where a user is
- Searches that have nothing to do with location pinpoint precise longitude & latitude of users
Privacy compromised?
To illustrate the effect of these location markers, AP created a visual map showing the movements of a Princeton researcher Gunes Acar who was using an Android phone with location history turned off.
The map showed his train commute around New York as well as visits to The High Line park, Chelsea Market, Hell's Kitchen, Central Park & Harlem. It revealed his home address as well.
To stop Google from saving the location markers, users have to turn off another setting called Web & App Activity, which is enabled by default & which doesn’t clearly mention location data.
Disabling this prevents Google storing information generated by searches & other activities which can limit the effectiveness of its digital assistant.
"You would think that telling Google that you did not want your location to be tracked by disabling an option called "Location History" would stop the internet giant from storing data about your location," writes security researcher Graham Cluley on his blog.
"It seems ‘pretty sneaky’ to me that Google continues to store location data, unless you both disable ‘Location history’ & ‘Web & App Activity.’"
In response, Google told AP: "There are a no. of different ways that Google may use location to improve people's experience, including: Location History, Web & App Activity, and through device-level Location Services.
"We provide clear descriptions of these tools, & robust controls so people can turn them on or off & delete their histories at any time."
Following its research, AP has created a guide to show users how to delete location data.
Presented with the evidence of the AP study, Democratic senator Mark Warner accused technology companies of having "corporate practices that diverge wildly from the totally reasonable expectation of their users".
Democratic congressman Frank Pallone called for "comprehensive consumer privacy & data security legislation".
In the UK, a spokesman for the Information Commissioner's Office told BBC: "Under the GDPR & the Data Protection Act 2018, organisations have a legal duty to be open, transparent & fair with the public about how their personal data is used.”
"Anybody who has concerns about how an organisation is handling their personal information can contact the ICO."
Technology firms are under fire for not being clear about the privacy settings & how to use them. In June, a report from the Norwegian Consumer Council found evidence that privacy-friendly options are hidden away or obscured.
Location-based advertising offers big opportunities to the marketers. As per the research firm BIA/Kelsey, US brands are poised to spend up to $20.6bn (£16.3bn) on targeted mobile ads in 2018.
Since 2014, Google has let advertisers track the effectiveness of online adverts with a feature based on footfall data, which relies upon the location history.
Source BBC
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