Telecom Regulatory Authority Of India - Subsection
Section 17(3) in The Telecom Commercial Communications Customer Preference Regulations, 2010
(3)Every Access Provider shall, before providing any telecom resource to a telemarketer, in addition to any other arrangements as may be required under any other law for the time being in force, enter into a standard agreement with the telemarketer, as specified in Schedule-IV to these regulations, for the purpose of promotional message.
