Telecom Regulatory Authority Of India - Subsection
Section 8(1) in The Telecom Unsolicited Commercial Communications Regulations, 2007
(1)Every Access Provider shall, immediately on receipt of a request under sub-regulations (1) and (2) of regulation 7 for not sending unsolicited commercial communication at a Call Center or any such office or mechanism referred to in sub-regulation (1) of regulation 3,-(a)verify the correctness of the request so received;(b)communicate, within ten days of such receipt, a unique registration number to the subscriber who had made the request for registering his telephone number in the National Do Not Call Register.
