Telecom Regulatory Authority Of India - Subsection
Section 21(3) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
(3)For the purposes of sub-regulation (1), the "reasonable cost" means the cost or price not exceeding rupees fifty, or the cost or price payable by the post paid consumers of the same service provider for obtaining the information referred to in sub-regulation (1), or cost or price payable in accordance with the terms and conditions of license of such service provider, whichever is lowest.
