RBI/2007-2008/78
DBOD.FSD.BC. 19/24.01.011/2007-2008 July
3, 2007 All Commercial Banks
(excluding RRBs) Dear Sir, Unsolicited
Commercial Communications –
- National Do Not Call Registry A
reference is invited to para 7(i) of our circular
No.DBOD.FSD.BC.10/24.01.011/2006-2007 dated July 1, 2006 addressed to all
the Scheduled Commercial Banks/NBFCs on Credit Card operations of banks, wherein
instructions have been given regarding maintenance of Do Not Call Registry by
all credit card issuing banks in order to tackle the complaints relating to unsolicited
commercial communications being received by customers/non-customers as part of
the telemarketing efforts of banks and with a view to protecting the right to
privacy of the members of the public. 2. Keeping in view
the continuous complaints from credit card subscribers and the observations of
the Hon’ble High Court of Delhi in the context of a Public Interest Litigation
in this regard, the Telecom Regulatory Authority of India (TRAI) is in the process
of taking certain national level initiatives to address the various issues relating
to Unsolicited Commercial Communications (UCC). As part of these measures, TRAI
has framed The Telecom Unsolicited Commercial Communications(UCC) Regulations
2007 for curbing UCC. The Regulation envisages that all
the telecom service providers would set up a mechanism to receive requests from
subscribers who do not want to receive UCC and for this purpose they will maintain
and operate a Private Do Not Call List. The Private Do Not Call List will include
telephone numbers and other details of all such subscribers. The telephone numbers
and area code from this Private Do Not Call List will be updated online by the
operators to a National Do Not Call Registry (NDNC) which will be maintained by
National Informatics Centre (NIC) and thus the NDNC will have the telephone numbers
of all the subscribers all over India who have opted not to receive any UCC. Telemarketers
will have to register in the NDNC Registry. The telemarketers would submit online
the calling list to the NDNC Registry where the list will be modified/scrubbed
by excluding the numbers listed in the registry and the modified/scrubbed list
will be online transferred back to the telemarketers for making calls. The Telecom
Unsolicited Commercial Communications(UCC) Regulations, 2007 has since been notified
in the Gazette on June 6, 2007( copy enclosed). 3.
Further, the Department of Telecommunications (DoT) has issued relevant guidelines
for telemarketers alongwith the registration procedure on June 6, 2007 (copy enclosed).
These guidelines have made it mandatory for telemarketers to
register themselves with DoT or any other agency authorized by DoT and also
specified that the telemarketers shall comply with the Guidelines and Orders/Directions
issued by DoT and Orders/Directions/Regulations issued by TRAI on Unsolicited
Commercial Communications(UCC). The detailed procedure
in this regard is also available on TRAI’s website (www.trai.gov.in).
4. For the effective
implementation of the UCC Regulations, TRAI has mandated that the telemarketers
have to register themselves with the DoT, Ministry of Communication and Information
Technology, Government of India within three months of the issue of the guidelines
for Telemarketers by DoT, failing which their telecom services may face disconnection.
The Telecom Service Providers have been directed to disconnect the telephone connections
provided to the telemarketers in case of violation of the UCC Regulations by them.
5. Keeping in view the above aspects, banks are advised
to implement the following instructions: (i) Banks should
not engage Telemarketers (DSAs/DMAs) who do not have a valid registration
certificate from DoT, Govt. of India, as telemarketers. (ii)
Banks should furnish the list of Telemarketers (DSAs/DMAs) engaged by them along
with the registered telephone numbers being used by them for making telemarketing
calls to IBA to enable IBA to forward the same to TRAI within three months from
the date of issue of the guidelines for Telemarketers by DoT i.e. June 6, 2007 (iii)
Banks should ensure that all Telemarketers(DSAs/DMAs) presently engaged by them
register themselves with DoT as telemarketers within a period of three months
from the date of issue of the guidelines for Telemarketers by DoT i.e. June 6,
2007. (iv) As per the laid down procedure, the telemarketer(DSAs/DMAs)
shall get automatically registered with NDNC Registry while they register themselves
with DoT. (v) As IBA will be the co-ordinating agency at
the industry level to ensure compliance with the requirements of TRAI regulations,
banks are advised to actively cooperate with IBA in this regard. (vi) In
case banks require any further clarifications in this regard, they may contact
TRAI at the following telephone number – 011-23222084 or e-mail address – smkchandra@gmail.com.
6. Banks are advised to initiate prompt action to ensure
compliance with the TRAI regulation within the prescribed time frame. Yours
faithfully (P.Vijaya Bhaskar)
Chief General Manager
PRESS
NOTE 6th
June, 2007 Registration
of Telemarketer It
has been constant endeavour of the Government to usher in policy decisions that
could facilitate better telecommunications facilities to the people as per National
Telecom Policy 1999. In
line with the above policy, Govt. have today announced the guidelines for registration
of Telemarketers which will enable curbing of unsolicited commercial calls in
the country by putting in place a mechanism for reducing the unsolicited commercial
communication. The salient points of the guidelines are as follows: 1.
Access Service providers shall accept the application from a Telemarketer in the
prescribed proforma alongwith registration processing fee of Rs. 1000/- per telemarketing
centre. 2. The applications
shall be acknowledged on receipt. The acknowledgement shall be treated as provisional
registration valid for providing service by Telemarketer (unless instructed otherwise
by the service provider/ DoT / TRAI). This provisional registration shall be valid
for a period of three months. 3.
Subsequently a registration shall be issued by DoT to the Telemarketer which shall
be valid for 10 years. 4.
Any person providing telemarketing service, without any registration now, should
also register themselves in a manner prescribed for Telemarketer latest by 31st
August 2007. 5. After
31st August, 2007, the service providers shall not provide/discontinue
to provide telecom resources to the persons providing Telemarketing services without
registration. 6. National
Informatics Centre (NIC) has been authorized to set up a National Do Not Call
(NDNC) registry. The Telephone users who do not want unsolicited commercial calls
can register with NDNC registery. 7.
The Telemarketers shall scrupulously follow the orders / directions / regulations
issued by DoT / TRAI on the unsolicited commercial communication including scrubbing
of the list of the subscribers to be called for telemarketing purpose through
the National Do Not Call (NDNC) registry of National Informatics Centre (NIC). 8.
Detailed guidelines for registration of ‘Telemarketer’ are available on the DoT’s
website www.dot.gov.in
also.
Guidelines
for Telemarketer Any
person or legal entity engaging in the activity of telemarketing is required to
register itself and comply with the following guidelines:-
1. Definitions ( In this part,
unless the context otherwise requires) :- (i)
‘Telemarketing’ - Transmission of any message through telecommunication services
for the purpose of soliciting or promoting any commercial transaction in relation
to goods, investment or services.
(ii) ‘Telemarketer’ - Person/ legal entity
engaged in the activity of telemarketing.
(iii) ‘Telemarketing Centre’ - The
telemarketing facility at a location in India used by the Telemarketer for providing
the telemarketing services.
(iv) ‘Telecom Resource’ - Telecom facilities provided
by licensed telecom service provider.
(v) ‘Remote Location’ – A point of presence
from where Telemarketer collects and carries the non-voice traffic relating to
telemarketing activities. 2.
General: (i)
Telemarketer shall apply for registration to the Department of Telecommunications
(DOT) or any other agency authorized by DoT.
(ii) Telemarketer can have multiple
registrations.
(iii) Each Telemarketing Centre shall be registered separately
location-wise.
(iv) Processing fee of Rs. 1000/- payable per Telemarketing
Centre
(v) The validity of the registration shall be 10 years and renewable.
(vi)
Telemarketer shall inform DoT of any change in the information furnished within
15 days. 3. Technical Conditions
for Operation of Telemarketer Centre (i)
The Telemarketer shall obtain the Telecom Resources from a Licensed Telecom Service
Providers only.
(ii) Telemarketer is permitted to have both way (incoming/outgoing)
PSTN connectivity for Telemarketing activities.
(iii) Telemarketer may have
connectivity through leased lines/Internet/VPN for non voice applications to a
remote location { clients /National Do Not Call registry (NDNC)}
(iv) The Telemarketer
shall not misuse the Telecom Resources for any other activity and shall be responsible
for the same.
(v) Telemarketer shall ensure complete separation between PSTN
lines used for the purpose and any other Telecom resource being used in the same
premises.
(vi) Interconnection between Telemarketing Centres is not permitted. 4.
Compliance to Directions/Orders: The
Telemarketer shall comply with: (i)
Guidelines for Telemarketer
(ii) Orders/Directions issued by DoT
(iii) Orders/Directions/Regulations
issued by TRAI on Unsolicited Commercial Communication (UCC) 5.
Restrictions on ‘Transfer of Registration The
Telemarketer shall not, without the prior written consent of DoT, either directly
or indirectly, assign or transfer this Registration in any manner whatsoever to
a third party or enter into any agreement for sub-Leasing and/or partnership relating
to any subject matter of the Registration to any third party either in whole or
in part i.e. no sub-leasing/partnership/third party interest shall be created.
6. Requirement
to furnish information: The
Telemarketer shall furnish to DoT, on demand in the manner and as per the time
frames such documents, accounts, estimates, returns, reports or other information
in accordance with the rules/ orders as may be prescribed from time to time. 7.
Security Conditions: (i)
The Telemarketer shall make available on demand to the person authorized by DOT,
full access to their equipments for technical scrutiny and for inspection, which
can be visual inspection or an operational inspection. (ii)
The Telemarketer will ensure that their equipment installations should not become
a safety hazard and is not in contravention of any statute, rule or regulation
and public policy. (iii)
The Telemarketer shall be required to provide the call data records of all the
specified calls handled by the system at specified periodicity, as and when required
by the security agencies. (iv)
Wherever considered appropriate, DoT may conduct any inquiry either suo-moto or
on complaint to determine whether there has been any breach in compliance of the
guidelines for Registration by the Telemarketer and upon such inquiry the Telemarketer
shall extend all reasonable facilities without any hindrance. 8.
Prohibition of certain Activities by the Telemarketer. (i)
The Telemarketer shall not engage on the strength of this Registration in the
provision of any Service other than telemarketing and/ or requiring separate Licence
/ permission. (ii) The
Telemarketer shall take necessary measures to prevent objectionable, obscene,
unauthorized or any other content, messages or communications infringing copyright,
intellectual property etc., in any form, consistent with the established laws
of the country. Once specific instances of such infringement are reported to the
Telemarketer by the enforcement agencies, the Telemarketer shall ensure that the
carriage of such material is prevented immediately.
(iii) Telemarketer will not infringe on the jurisdiction of Licensed Telecom Service
Providers and they shall neither provide switched telephony nor use telecom resources
as Public Call Office (PCO). 9.
Suspension, Surrender or Termination of Registration (i)
The Department of Telecommunications, Ministry of Communications & Information
Technology reserves the right to suspend the operation of this Registration at
any time, if, in the opinion of DoT, it is necessary or expedient to do so in
public interest or in the interest of the security of the State or for the proper
conduct of the TELEGRAPH. If situation so warrant, it shall not be necessary for
DoT to issue a notice for seeking comments of the Telemarketer for this purpose
and the decision of DoT shall be final and binding. (ii)
Telemarketer may surrender the Registration, by giving 30 days notice to DoT.
(iii)
Registration may be terminated for any failure to comply with the guidelines for
Registration of Telemarketer.
PROCEDURE
FOR REGISTRATION OF TELEMARKETER 1.
Applicant shall approach the access service provider for getting the provisional
registration for Telemarketing along with the application form (TM-1).2.
Acknowledgement for the application shall be issued by the service provider which
shall be treated as provisional registration for the Telemarketer for a period
of three months. The provisional registration will authorize the Telemarketer
to do Telemarkting activities during this period unless otherwise directed/instructed
by the DOT/service provider. 3.
Subsequently, a registration to the Telemarketer, valid for ten years, shall be
issued by DOT. 4.
Telemarketer shall make arrangements to get the calling list scrubbed by National
Do Not Call (NDNC) Registry of NIC as per procedure laid down for the purpose. 5.
Telemarketer shall be responsible for arranging resources for data connectivity
to NDNC/Clients remote locations. |