Telecom Regulatory Authority Of India - Subsection
Section 26(2) in Telecom Commercial Communications Customer Preference Regulations, 2018
(2)Every Access Provider shall maintain records of complaints, from its customers and received from Terminating Access Provider(s), against unregistered sender(s) for sending unsolicited commercial communications on daily basis for each service area and submit performance monitoring report to the Authority as and when required in a format as prescribed.
