Telecom Regulatory Authority Of India - Subsection
Section 16(4) in The Telecom Unsolicited Commercial Communications Regulations, 2007
(4)Without prejudice to the provisions contained in sub-regulation (3), if the Originating Access Provider finds that the sender, whose originating telephone number had been mentioned under sub-regulation (1), has made an unsolicited commercial communication after having such communication been charged at the rate specified in clause (b) of sub-regulation (3), the Originating Access Provider shall [disconnect the telecom resources like telephone number, internet protocol (IP) or any other form of connectivity with SMS centre] [Substituted by Notification No. 104-15/2008-MN, dated 21.10.2008, for " disconnect the telephone" (w.e.f. 21.10.2008).] of such sender.
