Section 15 in The Telecom Unsolicited Commercial Communications Regulations, 2007
15. Disconnection of Basic Telephone or Cellular Mobile Telephone connection or service in certain cases.
(1)In case the Telemarketer fails to register with the Government of India, in the Ministry of Communication and Information Technology, Department of Telecommunications, as referred to in regulation 13, his telephone connection shall be disconnected or provision of telecom service be discontinued, as the case may be, by the Access Provider.(2)In case the Telemarketer referred to in regulation 14, fails to give the undertaking, he or it shall not be provided telephone connection or telecom service OR his telephone connection or telecom service shall be disconnected, as the case may be by the Access Provider.(3)The telephone connection of a Telemarketer shall not be disconnected or services to him discontinued under sub-regulation (2) by the Access Provider unless such Telemarketer had been given a notice of not less than seven days.
