1
Direction to Telecom Service Providers for ensuring compliance with TRAl's Regulations/Directions in respect of outgoing SMS facility to porting out customers.
2
Direction to TSP for ensuring compliance with TRAI's Regulations/Directions/Advisories/Orders in respect to tariff Offerings.
3
Direction seeking information related to segmented offers.
4
Amendment & Clarification to Direction on tariff publications.
5
Direction on tariff advertisements.
6
Direction on tariff publications.
7
Direction regarding withdrawal of provision for Publication of Tariffs.
8
Direction to all Access Service Providers regarding segmented offers.
9
Direction on providing Telephone Bills to Persons with Disabilities as ICT Accessible.
10
Direction to all Access Service Providers regarding filing of tariff offers
11
Direction on blackout days.
12
Amendment to Direction on tariff publications.
13
Direction on tariff advertisements.
14
Direction on tariff publications.
15
Direction to all Access Service Providers regarding transparency in tariff offers.
16
Direction - on Certificate of Compliance in respect of Directions issued by TRAI on tariff matters.
17
Direction - on Credit Limit for Post-paid subscribers.
18
Direction -Tariff plans with misleading titles.
19
TRAIs Direction on Value Added Services.
20
Direction on Refund of Security Deposit.
21
Direction -Credit Limit for Post-Paid subscribers.
22
Direction regarding Publication / Advertisement of tariffs for consumer information.
23
TRAI Directive on Publication of tariffs for consumer information
24
Directive on carry forward of unused balance during grace period applicable at the time of recharge for cellular prepaid subscribers.