Section 8 in Telecom Commercial Communications Customer Preference Regulations, 2018
8.
Every Access Provider shall undertake following activities in accordance with the provisions of these regulations before allowing any commercial communication through its network(s): -(1)Develop Code(s) of Practice to establish system and make arrangements to govern the specified activities: -(a)Code of Practice for Entities of ecosystem (CoP-Entities) as per Schedule-I;(b)Code of Practice for Registration of preference(s), recording consent(s) and revocation of consent(s) (CoPPreference) as per Schedule-II;(c)Code of Practice for Complaint Handling (CoP-Complaints) as per Schedule-III;(d)Code of Practice for Unsolicited Commercial Communications Detection (CoP-UCC_Detect) as per Schedule-IV;(e)Code of Practice for monthly reporting (CoP-Reports) as per Schedule-V(2)Register entities as provided for in Code(s) of Practice for Entities(3)Register Sender(s) and assign the header(s), header root(s);(4)Register the Content Templates;(5)Register the Consent Templates;
