Section 9 in The Telecom Unsolicited Commercial Communications Regulations, 2007
9. Withdrawal of request or option of subscribers relating to unsolicited commercial communication.
(1)Any subscriber may, at any time after the expiry of three months from the date of registration of his request or giving the option under regulation 7, revoke such request or option, as the case may be, already made under these regulations to the Access Provider.(2)Every Access Provider on the receipt of request for revocation under sub-regulation (1) shall,-(a)verify the correctness of such request;(b)record details within fifteen days in respect of each such request in the Private Do Not Call List.
