About Online Application

THE TELECOM COMMERCIAL COMMUNICATIONS CUSTOMER PREFERENCE REGULATIONS, 2018 (TCCCPR, 2018) has been notified to curb the problem of Spam or Unsolicited Commercial Communication through SMS and Voice Services provided by Access Providers.

As per Explanatory Memorandum of TCCCPR, 2018, the awareness programs or messages to be sent on the instructions of Government or Statutory bodies and such messages would be considered as service messages.

Regulation 35 of TCCCPR, 2018 provides there shall be no Service SMS charge on: -

  1. a) any message transmitted by or on the directions of the Central Government or State Government.
  2. b) any message transmitted by or on the directions of bodies established under the Constitution.
  3. c) any message transmitted by or on the directions of the Authority.

Accordingly, TRAI may grant exemption from SMS Terminating charges up to 5 paisa to government entities for sending message of public interest.

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Disclaimer :

TRAI will not be liable for any loss, damage or expense incurred or suffered that is claimed to have resulted from the use of this system, including, without limitation any fault, error, omission, interruption or delay with respect thereto. Any disputes arising out of these terms and conditions, shall be subject to the exclusive jurisdiction of the courts of India.