Telecom Regulatory Authority Of India - Subsection
Section 28(5) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
(5)The nodal officer shall-(a)register every complaint lodged by the subscribers;(b)issue an acknowledgement to the subscriber within two days from date of the receipt of the complaint indicating therein the unique complaint number;(c)redress such complaints of subscribers within ten days from the date of receipt of the complaint and intimate the decision taken thereon in respect of such complaint to the subscriber.
