Section 21 in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
21. Providing usage details in respect to pre-paid mobile connections. - (1) Every service provider, falling in clause (a) or clause (b) of sub-regulation (3) of regulation 1, shall, on request from any consumer, who has been provided pre-paid mobile connection, supply such consumer, at a reasonable cost, the information relating to the itemized usage charges showing actual service usage details in terms of all call data records including value added services, premium rate services and roaming charges, and their monetary value.
(2)Every service provider, referred to in sub-regulation (1), shall provide the information referred to in sub-regulation (1) for any period falling in preceding six months immediately preceding the month in which the request has been made by the consumer under the said sub-regulation.(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.
