Telecom Regulatory Authority of India Act,1997
13. Power of Authority to issue directions
The Authority may, for the discharge of its functions under
sub-section (1) of section 11, issue such directions from time to time to the
service providers, as it may consider necessary:
2 [PROVIDED that no direction under sub-section (4)
of section 12 or under this section shall be issued except on the matters
specified in clause (b) of sub-section (1) of section 11.]