Telecom Regulatory Authority Of India - Subsection
Section 29(1) in Telecom Commercial Communications Customer Preference Regulations, 2018
(1)The Authority may, if it considers expedient to do so, on receipt of complaint, call for the details of the telecom resources put under Usage Cap or disconnected under the regulations 25(5) and 25(6), on account of unregistered telemarketing activity under and upon examination, for reasons to be recorded,(a)If the Authority finds that conclusion of investigation lacks adequate evidence against the sender, it may direct the Access Provider to remove such restrictions on usage or restore all telephone number(s) of the person and delete the name and address of such customer(s) or sender(s) from the blacklist.(b)If the customer or the Sender whose telecom resources have been put under restriction or disconnected on account of adequate evidence against the sender, makes a request, within sixty days of such action, to the Authority for restoring his telecom resources or removing the restrictions on usage and satisfies the Authority that it has taken reasonable steps to prevent recurrence of such contravention, the Authority may by order ask access provider(s) to remove such restrictions on usage or restore all telephone number(s) of the person and delete the name and address of such Sender(s) from the blacklist, as the case may be, on payment of an amount of five thousand rupees per resource to the Authority for restoration of all such telecom resources, subject to the condition that the total amount payable by the customer or sender shall not exceed rupees five lakhs.Provided that the Authority may impose no financial disincentive or impose a lower amount where it finds merit in the reasons furnished by the customer.Migration of Existing Registered Entities and Records
