Telecom Regulatory Authority Of India - Subsection
Section 30(1) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
(1)Every distributor of television channels shall maintain records of all complaints filed by the subscriber and such records shall include docket number, name and address of complainant, date and time of filing complaint, type of complaint and redressal date and time and confirmation from the subscriber that the complaint has been redressed.
