Section 24 in Telecom Commercial Communications Customer Preference Regulations, 2018
24. Distributed Ledger(s) for Complaints.
- Every Access Provider shall establish or cause to establish Distributed Ledger(s) for Complaints (DL-Complaints) with requisite functions, processes and interfaces: -(1)to record complaints and reports regarding violation of Regulations made by the customer in the Distributed Ledger for Complaints (DL-Complaints) in an immutable and non repudiable manner;(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;(3)to record three years history of complainant with details of all complaint(s) made by him, with date(s) and time(s), and status of resolution of complaints;(4)to record three years history of sender(s) against which complaint is made or reported with details of all complaint(s), with date(s) and time(s), and status of resolution of complaints;(5)to interact and exchange information with other relevant entities in a safe and secure manner;(6)to support any other functionalities as required to carry out functions provided for in these regulations;
