Section 7 in The Telecom Unsolicited Commercial Communications Regulations, 2007
7. Registration for not receiving unsolicited commercial communication.
(1)Every existing subscriber and new subscriber may, immediately after establishment of call center or office or mechanism under sub-regulation (1) of regulation 3, make a request, through telephone or electronic means or through a letter to his Access Provider, for registration of his telephone number in the National Do Not Call Register.(2)Every Access Provider shall, at the time of providing the telephone service, whether Basic Telephone or Cellular Mobile Telephone Service, to a new subscriber, give him an option for registration of his telephone number in the National Do Not Call Register [and such option shall form part of the application form or agreement form or enrolment form, or any other form, as the case may be, required for providing the telephone service connection.] [Inserted by Notification No. 104-15/2008-MN, dated 21.10.2008.](3)No amount shall be charged from the subscriber for giving option under sub-regulation (2).
