Section 11 in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
11. Appeal to appellate authority of service provider for redressal of consumer grievances. - (1) In case a consumer is not satisfied with the redressal of his grievance by the Nodal Officer or his complaint remains to be redressed or no reply is received within the period specified in regulation 9, such consumer may, in writing, make an appeal to the appellate authority of the concerned service provider referred to in sub-regulation (1) of regulation 10 for redressal of his grievance.
(2)Every appeal to the appellate authority under sub-regulation (1) shall be made in duplicate, in the Form annexed to these regulations.(3)Every appeal under sub-regulation (1) shall be filed within three months after the expiry of the time limit specified in regulation 9:Provided that the appellate authority may entertain any appeal after the expiry of the said period of three months but before one year from the time limit specified in regulation 9 if it is satisfied that there was sufficient cause for not filing it within that period.(4)Every service provider, referred to in sub-regulation (1) of regulation 10, shall make available to the consumer the Form referred to in sub-regulation (2) free of charge, -(a)at its every office and sales outlets, and at every office of the Nodal Officer and the appellate authority;(b)at its website for download by consumers.
