Section 18 in The Telecom Unsolicited Commercial Communications Regulations, 2007
18. Confidentiality.
- Without prejudice to the provisions of any law for the time being in force, every Access Provider and the person authorised to maintain the National Do Not Call Register under sub-regulation (1) of regulation 6 shall, keep confidential all the information disclosed by the subscriber and entered in the Private Do Not Call List and the National Do Not Call Register maintained under these regulations, and, not disclose the contents thereof to any person except as allowed under these regulations or any law for the time being in force.Undertaking(See regulation 14)I ..................................................... (Name of the person responsible for managing the affairs of the telemarketer) son of/daughter of/wife of ...............................................being the person responsible for managing the affairs of ....................................................(Name of telemarketer) having principal/registered office (mention address .................................... I................. ............ ) holding registration number .............................................(Mention registration details with the Central Government, in the Ministry of Communication and Information Technology, Department of Telecommunication as telemarketer) who has been allotted basic/cellular telephone Number or Numbers .............................. do hereby give the following undertaking, namely:(a)that I/We hereby agree not to make unsolicited commercial communications to any subscriber whose telephone number appears on the National Do Not Call Register;(b)that in case I/We make any unsolicited commercial communications through my/ our such telephone allotted to me/us to any subscriber whose telephone number appears on the National Do Not Call Register, my telephone connection maybe liable to be disconnected;,(c)that in case I/We am/are required to make an unsolicited commercial communication to any subscriber whose telephone number does not appear on the National Do Not Call Register, such communication shall be prefixed with the following text in English or Hindi or regional language with which the recipient of the message is conversant:-[Please speak to your operator if you do not want commercial messages".] [Substituted by Notification No. 15-2/2008-RE, dated 17th March, 2008.]Date :Signature of subscriber/Authorised Signatory(Name of subscriber/Authorised Signatory)AddressSeal, if any.[Inserted by Notification No. 15-2/2008-RE, dated 17.3.2008 (w.e.f. 18.3.2008).][Inserted by Notification No. 104-15/2008-MN, dated 21.10.2008 (w.e.f. 21.10.2008).]
