Section 22 in Telecom Commercial Communications Customer Preference Regulations, 2018
22. Prescription of fee/ charges by Access Providers.
- Access Providers may prescribe fee from participating entities for sending commercial communications for registration and to carry out activities provided for in these regulations and may also prescribe security deposits. Access providers may impose financial disincentive on participating entities in case violation of regulations can be attributed to failure of functions assigned to such entities.Chapter-VIComplaint Redressal
