Telecom Regulatory Authority Of India - Subsection
Section 3(1) in The Telecom Unsolicited Commercial Communications Regulations, 2007
(1)Every Access Provider shall, within fifteen days from the date of establishment of the National Do Not Call Register under sub-regulation (1) of regulation 6, set up a Call Center or any such office or mechanism for the purpose of receiving the request of its subscribers for registration of their telephone number in the National Do Not Call Register.
