Section 22 in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
22. Consumer Grievance Redressal Mechanism by other service provider in certain cases. - Every service provider, not falling in clause (a) or clause (b) of sub-regulation (3) of regulation 1, and to which these regulations are not applicable or in respect of which no direction has been issued under the Act for establishment of Consumer Grievance Redressal Mechanism or to which the instructions of the Government of India, Ministry of Communications and Information Technology (Department of Telecommunications) Licensing Cell (Basic Services Group) vide No.16-6/2005-BS-II, dated the 22nd September 2005 are not applicable for setting up of mechanism of redressal of consumer grievances, shall, establish an appropriate Consumer Grievance Redressal Mechanism for redressal of grievance of its consumers.
