Section 4 in The Telecom Commercial Communications Customer Preference Regulations, 2010
(4)The Access Provider shall, by appropriate means, give due publicity to this facility: Provided that the Authority may, from time-to-time, issue such directions, as it may consider necessary, specifying the content, medium, frequency and the manner of such publicity: Provided further that every Access Provider shall, at the time of providing a telephone connection, whether Basic or Cellular Mobile Telephone, to a new subscriber, provide in the Customer Acquisition Form the information regarding these regulations and Customer Preference Registration facility.
