Telecom Regulatory Authority Of India - Subsection
Section 19(8) in The Telecom Commercial Communications Customer Preference Regulations, 2010
(8)The Originating Access Provider, to whom the complaint has been forwarded, shall within seventy-two hours of the receipt of the complaint by it, investigate the nature of call or SMS and if after such investigation, it finds that such call or SMS is an unsolicited commercial communication-(a) issue a notice to the telemarketer, forwarding the detail of the unsolicited commercial communication made by him and informing him of the deduction from the security deposit of an amount as agreed upon in terms of Schedule IV or Schedule V to these regulations;(b)intimate, the result of the investigation and the action taken by it on the basis of the complaint, to the Terminating Access Provider which forwarded the complaint;(c)deposit the amount so deducted in an account specified by the Authority; and(d)update the action taken by it in the National Telemarketer register.
