Section 14 in Regulation on Quality of Service of Basic and Cellular Mobile Telephone Services, 2005
14. During the consultation process, it had been proposed to seek more powers for TRAI through amendment in the TRAI act, 1997 in order to enable it to more effectively enforce the quality of service norms. The issue was further examined during consultation process and it appears possible to impose fines on defaulters by making appropriate recommendations to the licensor. The TRAI would henceforth, pursue this route to check defaulters.
