Telecom Regulatory Authority Of India - Subsection
Section 2(l) in The Telecom Unsolicited Commercial Communications Regulations, 2007
(l)"Private Do Not Call List" means a data base or register, -(i)maintained by an Access Provider for its exclusive use and such data base or register is not in public domain;(ii)containing details of the telephone numbers and other details of all of its subscribers who had opted not to receive unsolicited commercial communication;
