Telecom Regulatory Authority Of India - Subsection
Section 7(iii) in Telecommunication Tariff Order, 1999
(iii)[ If a service provider fails to comply with the Reporting Requirement, it shall, without prejudice to the terms and conditions of its licence, or the provisions of the Act or rules or regulations or orders made, or directions issued, thereunder, be liable to pay five thousand rupees, by way of financial disincentive for every day of delay subject to a maximum of two lakh rupees as the Authority may by order direct; [Substituted by Act No. 1 of 2018, dated 16.2.2018.]
