Section 10 in Standards of Quality of Service of Basic Telephone Service (Wireline) and Cellular Mobile Telephone Service Regulations, 2009
10. Publication.
(1)The Authority may publish, in such manner and in such format, as may be decided by the Authority from time to time -(a)the compliance reports of benchmarks of each Quality of Service parameter reported to it by the service providers in accordance with regulation 9;(b)the results of the audit and objective assessment of Quality of Service undertaken by the Authority or its authorised agency as per sub-regulation (3) of regulation 3 , sub-regulation (3) of regulation 5 and sub-regulations (4) and (5) of regulation 8; and(c)the results of the customer satisfaction surveys undertaken by the Authority as per regulation 7 -through its website or through press releases or through advertisements in the newspapers, for the information of the general public.(2)Every service provider shall publish, for the information of the consumers, its performance with respect to the benchmark of Quality of Service parameter specified in regulation 3, regulation 4, regulation 5 and regulation 6, in such manner and in such format, as may be directed by the Authority from time to time.
