Telecom Regulatory Authority Of India - Subsection
Section 18(2) in The Telecom Commercial Communications Customer Preference Regulations, 2010
(2)The name of a telemarketer shall be entered into the black list upon,-(a) failure to furnish the additional security amount as agreed to by it in the agreement entered into with the Originating Access Provider; or(b)upon service of the sixth notice in a calendar year by any Access Provider on such telemarketer for sending unsolicited commercial communication.Explanation .-It is clarified that for the purpose of determining the sixth notice, notices served by any Access Provider on such telemarketer will be cumulatively reckoned.
