Section 18 in The Telecom Commercial Communications Customer Preference Regulations, 2010
18. Blacklisting of telemarketer. -(1) The National Telemarketer Register shall, inter alia, include a black list of telemarketers.
(2)The name of a telemarketer shall be entered into the black list upon,-(a) failure to furnish the additional security amount as agreed to by it in the agreement entered into with the Originating Access Provider; or(b)upon service of the sixth notice in a calendar year by any Access Provider on such telemarketer for sending unsolicited commercial communication.Explanation .-It is clarified that for the purpose of determining the sixth notice, notices served by any Access Provider on such telemarketer will be cumulatively reckoned.(3)The name and other details of telemarketer entered into the black list under sub-regulation (2) shall not be deleted before completion of two years from the date of blacklisting of the telemarketer.(4)The agency maintaining the National Telemarketer Register shall communicate the names of the blacklisted telemarketers to all the Access Providers.(5)Every Access Provider shall on receipt of intimation under sub- regulation (4) shall, within twenty-four hours, disconnect the telecom resources provided by it under these regulations to such telemarketer.(6)No Access Provider shall provide any telecom resource to a telemarketer whose name appears in the black list.
