Section 22 in The Telecom Commercial Communications Customer Preference Regulations, 2010
22. Consequences for failure of Access Providers to stop unsolicited commercial communications. -(1) If, on enquiry under regulation 21, an Access Provider is found to have contravened of the provisions of these regulations, it shall, without prejudice to any penalty which may be imposed under its licence, be liable to pay an amount, by way of financial disincentive, an amount of Rupees one lakh and in case of second such contravention, to pay an amount of rupees five lakh and rupees ten lakh in case of third or each subsequent such contravention: Provided that no order for payment of any amount by way of financial disincentive shall be made by the Authority unless the concerned Access Provider had been given a reasonable opportunity of representing against the findings of the enquiry committee.
(2)The amount payable by way of financial disincentive under these regulations shall be remitted to such head of account as may be specified by the Authority.
