Section 10 in The Telecom Unsolicited Commercial Communications Regulations, 2007
10. Updation of content in National Do Not Call Register.
(1)Every Access Provider shall, within thirty days from the date of receipt of request under regulation 7 or request for revocation under regulation 9, update by incorporating, the content referred to in clause (b), clause (e) and clause (g) of sub-regulation (1) of regulation 5, in the National Do Not Call Register.(2)Every Access Provider shall update the Private Do Not Call List and the National Do Not Call Register incorporating therein,-(a)the changes, if any, in the National Numbering Plan and other changes on the request of its subscribers;(b)omission of telephone number upon permanent disconnection of such number registered in Private Do Not Call List and National Do Not Call Register.
