Section 11 in The Telecom Unsolicited Commercial Communications Regulations, 2007
11. Inclusion or exclusion of class or classes or type or category or categories of unsolicited commercial communication in the Private Do Not Call List and National Do Not Call Register.
(1)Any subscriber may, after expiry of [period of two years] [Substituted by Notification No. 15-2/2008-RE, dated 17.3.2008, for " period of nine months" (w.e.f. 18.3.2008).] from the date on which the National Do Not Call Register has been established under sub-regulation (1) of regulation 6, make a request to the Access Provider for inclusion in, or, exclusion from the request made under regulation 7 or revocation under regulation 9, any class or classes or type or category or categories of unsolicited commercial communication in accordance with the facility developed by the agency establishing National Do Not Call Register:[Provided that a subscriber may make such request for inclusion or exclusion before the period of two years, in case the facility referred to in this sub-regulation has been developed before a period of two years.] [Inserted by Notification No. 15-2/2008-RE, dated 17.3.2008 (w.e.f. 18.3.2008).](2)Every Access Provider shall, within thirty days of receipt of request made under sub-regulation (1), update the data, referred to in clause (g) of sub-regulation (1) of regulation 5, in the Private Do Not Call List and the National Do Not Call Register.
