Section 6 in The Telecom Commercial Communications Customer Preference Regulations, 2010
6. National Customer Preference Register. -(1) The National Customer Preference Register shall be established and maintained by an agency authorised in this behalf by the Authority: Provided that the request of the subscribers for not receiving unsolicited commercial communications registered in National Do Not Call Register established under sub-regulation (1) of regulation 6 of the Telecom Unsolicited Commercial Communications Regulations, 2007 (4 of 2007) shall continue to be valid, for the purposes of these regulations, under 'fully blocked' category in the National Customer Preference Register.
(2)The National Customer Preference Register shall contain the following details of those subscribers who have indicated their preference to their respective Access providers regarding receipt of commercial communications,-(a) the telephone number including in respect of wireline telephones area code;(b)the details of preference; and(c)such other details as may be specified by the Authority from time-to-time.
