Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 27(1) in Telecom Commercial Communications Customer Preference Regulations, 2018

(1)If OAP fails to curb UCC, Financial Disincentives for not controlling the Unsolicited Commercial Communications (UCC) from RTMs by the access provider in each License Service Area for one calendar month shall be as under: -
  Value of "Counts of UCC for RTMs for one calendar month" Amount of financial disincentives in Rupees
(a) More than zero but not exceeding hundred Rupees one thousand per count
(b) More than hundred but not exceeding one thousand Maximum financial disincentives at (a) plusRupees five thousand per count exceeding hundred
(c) More than one thousand Maximum financial disincentives at (b) plusRupees ten thousand per count exceeding one thousand
Provided that no order for payment of any amount by way of financial disincentive shall be made by the Authority, unless the concerned Access Provider has been given a reasonable opportunity to represent.The amount payable by way of financial disincentive under these regulations shall be remitted to such head of account as may be specified by the Authority.