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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 29(1)(b) in Telecom Commercial Communications Customer Preference Regulations, 2018

(b)If the customer or the Sender whose telecom resources have been put under restriction or disconnected on account of adequate evidence against the sender, makes a request, within sixty days of such action, to the Authority for restoring his telecom resources or removing the restrictions on usage and satisfies the Authority that it has taken reasonable steps to prevent recurrence of such contravention, the Authority may by order ask access provider(s) to remove such restrictions on usage or restore all telephone number(s) of the person and delete the name and address of such Sender(s) from the blacklist, as the case may be, on payment of an amount of five thousand rupees per resource to the Authority for restoration of all such telecom resources, subject to the condition that the total amount payable by the customer or sender shall not exceed rupees five lakhs.