Section 34 in Telecom Commercial Communications Customer Preference Regulations, 2018
34.
Every Access Provider shall ensure, within six months' time, that all smart phone devices registered on its network support the permissions required for the functioning of such Apps as prescribed in the regulations 6(2)(e) and regulations 23(2)(d);Provided that where such devices do not permit functioning of such Apps as prescribed in regulations 6(2)(e) and regulations 23(2)(d), Access Providers shall, on the order or direction of the Authority, derecognize such devices from their telecom networks.Provided further that no order or direction of derecognition of devices shall be made by the Authority unless the concerned parties have been given a reasonable opportunity of representing against the contravention of regulations observed by the Authority.
