Section 1 in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
1. Short title, commencement and application. - (1) These regulations may be called The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007.
(2)They shall come into force on their publication in the Official Gazette.(3)These regulations shall apply to -(a)all service providers including Bharat Sanchar Nigam Limited and Mahanagar Telephone Nigam Limited, being the companies registered under the Companies Act, 1956 (1 of 1956) providing, -(i)Basic Telephone Service;(ii)Unified Access Services;(iii)Cellular Mobile Telephone Service;(b)all service providers (including the Bharat Sanchar Nigam Limited and the Mahanagar Telephone Nigam Limited) providing Broadband Service:Provided that nothing contained in these regulations shall apply to an Internet Service Provider whose turnover in any preceding financial year does not exceed rupees five crores or whose total number of Broadband subscribers in any preceding financial year does not exceed ten thousand numbers, as the case may be.
