Telecom Regulatory Authority Of India - Subsection
Section 16(12) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
(12)The service provider, referred to in clause (b) of sub-regulation (2), shall, within fifteen days from the date of receipt of the order referred to in sub-regulation (11), comply with the order of the appellate authority and report immediately compliance thereof to the appellate authority.
