Telecom Regulatory Authority Of India - Subsection
Section 24(2) in Telecom Commercial Communications Customer Preference Regulations, 2018
(2)to record, at least, following details about the complaint or report regarding violation of Regulations:(a)telephone number(s) or header(s) from which Unsolicited Commercial Communication was received;(b)telephone number(s) of Complainant or reporter;(c)Referred telephone number(s) (RTN), if any;(d)Date and time of occurrence of Unsolicited Commercial Communication, if available;(e)unique registration number issued at the time of making complaint or reporting;(f)resolution status of the complaint or report regarding violation of Regulations;
