Section 200 in Telecom Commercial Communications Customer Preference Regulations, 2018
200. and another capping of 3000 SMS/month changed to 6000
SMS/month.|-| 9| 9thAmendmentDated 14thMay 2012| Modified provisions related to blacklistingand disconnection of telecom resources:in 18(5) fordisconnecting telecom resources provided to RTM for sendingpromotional messages only in case the RTM blacklisted for sendingpromotional messages but in case of transactional messages, boththe telecom resources for transactional messages as well aspromotional messages to be disconnected Blacklisted Telemarketerwill not get any telecom resources during the period ofblacklisting.|-| 10| 10thAmendmentDated 5thNovember 2012| Introducedsignature solution to detect UTM:It was observed that UTMgenerally send bulk promotional SMS as SMS blast using specialequipment and software applications. To identify bulk promotionalSMS, in Regulation 2, the definition of signature was added ascontents of commercial communications having same or similarcharacters or strings or variants thereof but does not includesubscriber related information.Modified format ofregistering a complaint:In 19(4) dropped the requirement ofmentioning the particulars of time of receiving UCC whileregistering a complaint.Introduced highertariffs for SMS in bulk:In 20(2), To make it economicallyunviable to UTMs for sending commercial communication rate notlower than the rate specified in Schedule XIII ofTelecommunication Tariff Order (TTO) 1999.Introducedrestrictions on SMS/hour:restricting that no SMS havingsimilar signature and more than 200 SMS/ hour delivered throughits network except for RTM or TMSE;Introduced'Web-based UCC Complaint lodging system'and dedicated emailaddress to lodge UCC related complaints.Added process tointimate for disconnecting resources:in Schedule-V (13), inaddition to NTR for disconnecting resources, instructionsreceived from NTR/ TRAI.Modified format for registering a complaint:Schedule VI (4): Appending telephone number or header to SMS withor without space after a comma|-| 11| 11thAmendmentDated 23rdMay 2013| Modifieddefinition of signature:changed to 'Characters or strings,or variants thereof, of a commercial communication and does notinclude subscriber related information'IntroducedTransactional SMS charge:charges payable by an OAP to theTAP for each transactional SMS sent by an RTM or TMSE.Introduced cases for the exemptionfor"Transactional SMS charge"|-| 12| 12thAmendmentDated 24thMay 2013| Introducedprovisions for blacklisting:Modified Regulation
