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TRAI issues directions to access providers under its Telecom Commercial Communication Customer Preference Regulations, 2018- (Telecom Regulatory Authority of India) (24 Jun 2024)

MANU/TRAI/0023/2024

Media and Communication

(a) Direction regarding enhancing user-friendliness of registration of Unsolicited Commercial Communication (UCC) complaints, Preferences and Consents through Mobile Apps and Web portals of Access Provider, and

(b) Direction regarding submission of Performance Monitoring Report to the Authority in modified formats on monthly basis.

In its ongoing effort to mitigate the issue of Unsolicited Commercial Communication (UCC), commonly referred to as spam, the Telecom Regulatory Authority of India (TRAI) has mandated Access Providers to enhance their Mobile Apps and Web portals to make them more user-friendliness for registration of UCC complaint and settings of preference.

TRAI has mandated Access Providers to ensure that options for UCC complaint registration and preference management are easily accessible on Access Providers' mobile applications and websites. Also, essential details for the registration of complaints should be automatically populated, if users grant permission to access their call logs and other relevant data.

In furtherance of its efforts to strengthen monitoring mechanisms for UCC, TRAI has implemented amendments to the Performance Monitoring Report formats. In order to have more granular monitoring, all Access Providers will be required to submit PMRs on a monthly basis, as opposed to the previous quarterly reporting cycle.

Tags :   DIRECTIONS  ISSUANCE  CUSTOMER PREFERENCE REGULATIONS

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