Section 9 in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
9. Time limit for redressal of complaints by Nodal Officer. - The Nodal Officer shall redress the complaints of the consumer within ten days of the registration of the complaint under clause (b) of regulation 8:
Provided that complaints relating to fault or disruption of service or disconnection of service shall be redressed within three days from the date of registration of complaint under clause (b) of regulation 8.
