Telecom Regulatory Authority Of India - Subsection
Section 3(4) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
(4)Every service provider, falling in clause (a) or clause (b) of sub-regulation (3) of regulation 1, shall, immediately on establishment of its Call Centre, give, through a public notice in a newspaper published in Hindi/English language and in a newspaper published in an Indian language in circulation in the area in which such service provider is providing services, and, through the telephone bills if issued by the service provider, the contact details including therein the "toll free number" or "consumer care number" or "help line number" of such Call Centres in respect of each licensed service area for which the Call Centres have been established and thereafter give such public notice at least once in twelve months in the same manner:Provided that in case of change of Call Centres or change of its "toll free number" or "consumer care number" or "help line number", the same shall be intimated through public notice and telephone bills if issued by the service provider, in the same manner as provided in these regulations.
