Telecom Regulatory Authority Of India - Subsection
Section 19(6) in The Telecom Commercial Communications Customer Preference Regulations, 2010
(6)If, on verification, the complaint is found to be correct, the Terminating Access Provider shall, within seventy-two hours of the receipt of the complaint, forward the complaint, under simultaneous transmission to the National Telemarketer Register, to the Originating Access Provider from whose network such unsolicited commercial communication has originated.
