Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

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  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved