Telecom Regulatory Authority Of India - Subsection
Section 5(1) in The Telecom Unsolicited Commercial Communications Regulations, 2007
(1)Every Private Do Not Call List shall include, inter alia,-(a)the name of each subscriber who makes a request to the Access Provider for not receiving the unsolicited commercial communication;(b)telephone number and Area code of the subscriber referred to in clause (a) above;(c)the date and time of making of request by the subscriber referred to in clause (a) above;(d)the name of each subscriber who makes a request to the Access Provider for revocation of his earlier request for not receiving the unsolicited commercial communication;(e)telephone number with Area code of the subscriber referred to in clause (d) above;(f)the date and time of making of request by the subscriber referred to in clause (d) above;(g)details of the option referred to in sub-regulation (1) of regulation 11.
