Section 9 in The Telecom Commercial Communications Customer Preference Regulations, 2010
9. De-registration. -(1) Any subscriber may, at any time, after expiry of three months from the date of registration request the Access Provider, through the Customer Preference Registration Facility, for withdrawal of his registration as specified in Schedule I to these regulations.
(2)The Access Provider shall, within twenty-four hours of the receipt of request, verify the correctness of the request so received and if the request is found to be correct, the Access Provider shall delete the telephone number of the subscriber from the Provider Customer Preference Register and confirm the same, within twenty-four hours, to the subscriber through SMS: Provided that if the request is not found to be correct, the Access Provider shall inform the subscriber, through SMS, within twenty-four hours, the details of errors noted by the Access Provider and advise the subscriber to make a fresh request.
