Telecom Regulatory Authority Of India - Subsection
Section 25(4) in Telecom Commercial Communications Customer Preference Regulations, 2018
(4)The OAP, in case the complaint is related to RTM, shall examine, within one business day from the date of receipt of complaint, whether all regulatory pre-checks were carried out in the reported case before delivering Unsolicited Commercial Communications; and(a)In case, all regulatory pre-checks were carried out and delivery of commercial communication to the recipient was in confirmation to the provisions in the regulations and Code(s) of Practice, OAP shall communicate to TAP to inform complainant about the closure of complaint as provided for in the Code(s) of Practice;(b)in case of non-compliance with the regulations, the OAP shall, within two business days from the date of receipt of complaint, take actions against the defaulting entity and communicate to TAP to inform the complainant about the action taken against his complaint as provided for in Code(s) of Practice;(c)the OAP shall take appropriate remedial action, as provided for in the Code of Practice(s), to control Unsolicted Commercial Communications so as to ensure compliance with these regulations;
