Telecom Regulatory Authority Of India - Subsection
Section 23(4) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
(4)The Authority, if it considers it expedient so to do, may require the service provider referred to in sub-regulation (1) to get the records maintained under sub-regulation (1) audited through an independent agency as may be specified by the Authority and submit the report in respect of such audit to the Authority and the cost of such audit shall be borne by the concerned service provider.
