Section 33 in Telecom Commercial Communications Customer Preference Regulations, 2018
33. Power to appoint inquiry committee.
(1)Where the Authority has a reason to believe that any Sender of commercial communications on behalf of business or legal entities has contravened the provisions of these regulations, it may constitute an inquiry committee, to inquire into the contravention of the regulations and to report thereon to the Authority.(2)The inquiry committee shall give a reasonable opportunity to the concerned entities to represent itself, before submitting its findings to the Authority.(3)In case, it is found by the Inquiry committee set up in this regard that particular business or legal entity is engaged in sending commercial communications in contravention to the provisions of these regulations, the Authority may order or direct access provider(s) to disconnect all telecom resources or put all telecom resources of such business or legal entity under Usage Cap of such telecom resources for the period up to two years;Provided that if such entity maintains a distinct legal identity for the division or line of business dealing with offered goods, services or opportunity, the Usage Cap or disconnection of telecom resources shall be limited to resources pertaining to such division or line of business;Provided further that no order or direction shall be made by the Authority, unless the concerned business or legal entity had been given a reasonable opportunity to represent against the findings of the inquiry committee.
