Section 6 in The Telecom Unsolicited Commercial Communications Regulations, 2007
6. Contents of the National Do Not Call Register.
(1)The National Do Not Call Register shall be established and maintained by a person on the basis of Memorandum of Understanding (MOU) executed with the Authority and shall contain the particulars relating to,-(a)the telephone number and Area code of each subscriber who makes a request to the Access Provider for not receiving the unsolicited commercial communication and whose name and other particulars have been entered in the Private Do Not Call List under regulation 5;(b)details of option included in such request as indicated in clause (g) of sub-regulation (1) of regulation 5;(c)such other particulars as may be specified by the Authority.(2)No particulars other than those referred to in sub-regulation (1), shall be entered in the National Do Not Call Register.(3)The establishment of the National Do Not Call Register shall be appropriately publicized by the Authority including posting on its website (www.trai.gov.in) and shall not be later than three months from the date of commencement of these regulations.
