Telecom Regulatory Authority Of India - Subsection
Section 19(4) in The Telecom Commercial Communications Customer Preference Regulations, 2010
(4)In case any subscriber receives unsolicited commercial communication after expiry of seven days from the date of his registration in the Provider Customer Preference Register under sub-regulation (1) of regulation 7, he may make a complaint to his Access Provider, through voice call or SMS, mentioning therein the particulars of telemarketer, the telephone number from which the unsolicited commercial communication originated, the date, time and brief description of such unsolicited commercial communication as specified in Schedule VI to these regulations: Provided that every such complaint shall be made by a subscriber within three days of receipt of the unsolicited commercial communication.
