Telecom Regulatory Authority Of India - Subsection
Section 16(8) in The Telecom Unsolicited Commercial Communications Regulations, 2007
(8)In case the service provider to whom a complaint has been made by a subscriber under sub-regulation (1), finds after carrying out the verification under clause (b) of sub-regulation (2), that the unsolicited commercial communication in respect of which complaint had been made by the subscriber, originated from its own network, such service provider, being the Originating Access Provider, shall, within such time and in such manner, as may be specified by direction issued by the Authority under section 13 of the Act,-(a)complete the investigation referred to in sub-regulation (3) and, if after such investigation, the Originating Access Provider finds that such call is an unsolicited commercial communication, take action referred to in clause (a) and clause (b) of sub-regulation (3) or sub-regulation (4), as the case may be;(b)inform the complainant about the result of the investigation and the action taken by such service provider on the basis of his complaint;(c)maintain records of the complaints and their redressal, including relevant call detail records, for a period of atleast six months from the date of redressal of each complaint.]
