Telecom Regulatory Authority Of India - Subsection
Section 30(2) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
(2)The records referred to in sub-regulation (1) shall be kept for a minimum period of three months from the date of resolution of a complaint and the distributor of television channels shall produce the records whenever called upon by the Authority.
