Section 30 in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
30. Maintenance of records of complaints.
(1)Every distributor of television channels shall maintain records of all complaints filed by the subscriber and such records shall include docket number, name and address of complainant, date and time of filing complaint, type of complaint and redressal date and time and confirmation from the subscriber that the complaint has been redressed.(2)The records referred to in sub-regulation (1) shall be kept for a minimum period of three months from the date of resolution of a complaint and the distributor of television channels shall produce the records whenever called upon by the Authority.
