Telecom Regulatory Authority Of India - Subsection
Section 6(1) in The Telecom Unsolicited Commercial Communications Regulations, 2007
(1)The National Do Not Call Register shall be established and maintained by a person on the basis of Memorandum of Understanding (MOU) executed with the Authority and shall contain the particulars relating to,-(a)the telephone number and Area code of each subscriber who makes a request to the Access Provider for not receiving the unsolicited commercial communication and whose name and other particulars have been entered in the Private Do Not Call List under regulation 5;(b)details of option included in such request as indicated in clause (g) of sub-regulation (1) of regulation 5;(c)such other particulars as may be specified by the Authority.
