Section 5 in The Telecom Unsolicited Commercial Communications Regulations, 2007
5. Contents of the Private Do Not Call List.
(1)Every Private Do Not Call List shall include, inter alia,-(a)the name of each subscriber who makes a request to the Access Provider for not receiving the unsolicited commercial communication;(b)telephone number and Area code of the subscriber referred to in clause (a) above;(c)the date and time of making of request by the subscriber referred to in clause (a) above;(d)the name of each subscriber who makes a request to the Access Provider for revocation of his earlier request for not receiving the unsolicited commercial communication;(e)telephone number with Area code of the subscriber referred to in clause (d) above;(f)the date and time of making of request by the subscriber referred to in clause (d) above;(g)details of the option referred to in sub-regulation (1) of regulation 11.(2)Every Access Provider shall maintain in duplicate the Private Do Not Call list at least at such two places as may be considered appropriate by it having regard to the security of the data base or register.
