Telecom Regulatory Authority Of India - Subsection
Section 25(3) in Telecom Commercial Communications Customer Preference Regulations, 2018
(3)Terminating Access Provider shall also verify if the date of receipt of complaint is within three days of receiving commercial communication and in case the complaint is reported by the customer after three days, the TAP shall communicate to the customer about the closure of his complaint in accordance to the Code of Practice for Complaint Handling and change status of complaint on DL-Complaint as a report instead of complaint.
