Telecom Regulatory Authority Of India - Subsection
Section 11(2) in The Telecom Unsolicited Commercial Communications Regulations, 2007
(2)Every Access Provider shall, within thirty days of receipt of request made under sub-regulation (1), update the data, referred to in clause (g) of sub-regulation (1) of regulation 5, in the Private Do Not Call List and the National Do Not Call Register.
