Section 5 in Telecom Commercial Communications Customer Preference Regulations, 2018
5.
Every Access Provider shall develop or cause to develop an ecosystem with the following functions to regulate the delivery of the commercial communications as provided for in these regulations: -(1)to provide facility to its Subscribers for registering preference(s) for Commercial Communication and maintain complete and accurate records of preference(s);(2)to register entities for participating in the ecosystem and prescribe their roles and responsibilities for efficient and effective control of commercial communications;(3)to provide facility to record consent(s) of the Subscribers acquired by the sender(s) for sending Commercial Communication and maintain complete and accurate records of consent(s);(4)to provide facility for revocation of consent by its Subscribers and accordingly update records of consent for the Subscribers;(5)to register sender(s), carry out verifications of their identities and prescribe processes for sending commercial communications;(6)to prescribe process and specific functions of particular entity to carry out pre-delivery checks before sending commercial communications and ensuring regulatory compliance(s);(7)to provide facilities for its Subscribers to register complaints against Sender(s) of Commercial Communication and maintain complete and accurate records of status of resolution of complaints;(8)to examine and investigate complaints, take actions against defaulters and take remedial measures to ensure compliance with the regulations;(9)to detect, identify and act against sender(s) of Commercial Communication who are not registered with them;(10)to comply with any other directions, guidelines and instructions issued by the Authority in this regard.Chapter-III Customer Preference Registration
