Section 7A in Telecommunication Tariff Order, 1999
7A. [ Consequences for levy of excess charge by the service provider. [Inserted by Act No. 4 of 2012, dated 19.9.2012.]
- If the Authority finds that a service provider has collected from its subscribers any amount in violation of the provisions of this tariff order, the Authority may, by order, direct such service provider to refund such amount to the subscribers and also to pay, by way of financial disincentive, an amount not exceeding the amount collected from the subscribers:Provided that no order for payment of any amount by way of financial disincentive shall be made by the Authority unless the service provider has been given a reasonable opportunity of representing against the contravention of the tariff order observed by the Authority.]
