Telecom Regulatory Authority Of India - Subsection
Section 16(1) in The Telecom Unsolicited Commercial Communications Regulations, 2007
(1)In case any subscriber receives unsolicited commercial communication after expiry of forty five days from the date of his request for registration in the National Do Not Call Register under regulation 7, he may [make a complaint, mentioning therein, the telephone number from which the unsolicited commercial communication was received by the complainant, the date, time and brief description of such unsolicited commercial communication] [Substituted by Notification No. 104-15/2008-MN, dated 21.10.2008, for " make a complaint, mentioning the call originating telephone number," (w.e.f. 21.10.2008).] to his service provider.[(1-A) Every complaint under sub-regulation (1) shall be made by a subscriber within fifteen days of receipt of unsolicited commercial communication by him.] [Inserted by Notification No. 15-2/2008-RE, dated 17.3.2008 (w.e.f. 18.3.2008).]
