Telecom Regulatory Authority Of India - Subsection
Section 2(q) in The Telecom Unsolicited Commercial Communications Regulations, 2007
(q)"unsolicited commercial communication" means any message, through telecommunications service, which is transmitted for the purpose of informing about, or soliciting or promoting any commercial transaction in relation to goods, investments or services which a subscriber opts not to receive, but does not include, -(i)any message (other than promotional message) relating to a service or financial transaction under a specific contract between the parties to such contract; or(ii)any messages relating to charities, national campaigns or natural calamities transmitted on the directions of the Government or agencies authorised by it for the said purpose;(iii)any message transmitted, on the directions of the Government or any authority or agency authorised by it, in the interest of the sovereignty and integrity of India, the security of the State, friendly relations with foreign States, public order, decency or morality;
