Section 26 in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
26. Reckoning of time limit for the purposes of these regulations. - The time limit or the period specified under these regulations for making a complaint or request for redressal of grievance or any other request or making of an appeal, shall exclude the day of making such complaint or request for redressal of grievance or any other request or making of an appeal, as the case may be.
