- Q 1. Can a service provider levy charge for provision of hard copy of the bill?
TRAI has prohibited levy of charges for provision of hard copy of the bill to the post-paid subscribers.
- Q 2. Am I eligible to receive my mobile bill via email or a hard copy?
Yes, service providers are required to offer customers the option of receiving their bills via email and hard copy. The current provision of providing hard copy of the bill free of cost as default option as per present provisions continues. However, if any customer opts for receipt of the bill through e-mail, instead of hard copy, the service providers can supply the same after obtaining explicit consent from the consumers.
- Q 3. How will my telephone bill be provided if I am a person with a disability?
Service providers must offer bills to persons with disabilities (PwD) in accessible form based on their choice e.g., for the persons with low vision, telephone or mobile bills may be provided in large font size; visually impaired persons may opt to get the telephone bill in Braille script; persons with such disability may opt for electronic bill in machine readable form, etc.
