Telecom Regulatory Authority Of India - Subsection
Section 16(2) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
(2)The secretariat of the appellate authority shall,-(a)register every appeal immediately on receipt of the same and send, within three days of receipt of the appeal, an acknowledgement to the appellant indicating the serial number of the appeal registered;(b)forward, within six days from the date of receipt of an appeal, a copy of the appeal to the concerned service provider for filing reply.
