Telecom Regulatory Authority Of India - Subsection
Section 16(3) in The Telecom Unsolicited Commercial Communications Regulations, 2007
(3)The Originating Access Provider, to whom the complaint has been forwarded under clause (c) of sub-regulation (2), shall investigate the nature of call so received and if after such investigation, the Originating Access Provider finds that such call is an unsolicited commercial communication, it shall-(a)[direct, without prejudice to levy of charges under clause (b) of this sub-regulation, the sender] [Substituted by Notification No. 15-2/2008-RE, dated 17.3.2008, for " direct the sender" (w.e.f. 18.3.2008).] of such unsolicited commercial communication to forthwith discontinue the sending of such unsolicited commercial communication to the complainant, being the subscriber referred to in sub-regulation (1);(b)in case the sender [* * *] [The words " referred to in clause (a) after being so directed for discontinuance" omitted by Notification No. 15-2/2008-RE, dated 17.3.2008 (w.e.f. 18.3.2008).], sends the unsolicited commercial communication, the Originating Access Provider shall charge the tariff in respect of [each unsolicited commercial communication] [Substituted by Notification No. 15-2/2008-RE, dated 17.3.2008, for " each subsequent unsolicited commercial communication" (w.e.f. 18.3.2008).] at the rate specified in Schedule XI to the Telecommunication Tariff Order, 1999.
