Telecom Regulatory Authority Of India - Subsection
Section 19(5) in The Telecom Commercial Communications Customer Preference Regulations, 2010
(5)On receipt of a complaint under sub-regulation (4), the Terminating Access Provider shall,-(a) immediately acknowledge the complaint by providing a unique complaint number;(b)verify whether, at the time of complaint, a period of seven days has expired from the date of registration of the subscriber in the Provider Customer Preference Register;(c)verify the correctness of the complaint as per the available Call Detail Record (CDR); and(d)complete the steps at (b) and (c) within seventy-two hours from receipt of the complaint.
