Telecom Regulatory Authority Of India - Subsection
Section 16(2) in The Telecom Unsolicited Commercial Communications Regulations, 2007
(2)The service provider shall, within seven days of the receipt of the complaint under sub-regulation (1),-(a)acknowledge every such complaint with a unique complaint number;(b)verify the registration of the telephone number of the complainant in the National Do Not Call Register at the time of receiving unsolicited commercial communication;(c)forward the complaint [alongwith the date of lodging of the complaint with the service provider and the particulars of the unsolicited commercial communication as furnished by the complainant under sub-regulation (1)] [Substituted by Notification No. 104-15/2008-MN, dated 21.10.2008, for " (including call detail record and other relevant information and documents in respect of the complaint)" (w.e.f. 21.10.2008).] to the service provider from whose network such unsolicited commercial communication originated (hereafter referred to as the Originating Access Provider).
