Telecom Regulatory Authority Of India - Subsection
Section 16(6) in The Telecom Unsolicited Commercial Communications Regulations, 2007
(6)The Originating Access Provider to whom a complaint has been forwarded under clause (c) of sub-regulation (2), shall, within such time and in such manner, as may be specified by direction issued by the Authority under section 13 of the Act,-(a)complete the investigation referred to in sub-regulation (3) and, if after such investigation, the Originating Access Provider finds that such call is an unsolicited commercial communication, take action referred to in clause (a) and clause (b) of sub-regulation (3) or sub-regulation (4), as the case may be;(b)intimate, the result of the investigation and the action taken by it on the basis of the complaint, to the service provider which forwarded the complaint;(c)maintain records of the complaints and their redressal, including relevant call detail records, for a period of atleast six months from the date of redressal of each complaint.
