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. How will the post-paid subscribers know his/her credit limit?

Credit limit is set for every post-paid subscriber and it is mandatory for Service Providers to convey the same to the consumers in advance. The initial credit limit has to be intimated within 7 days of activation of the service. Consequences of charges exceeding the credit limit as well as the manner in which the credit limit can be enhanced is to be informed to the subscriber in advance. The credit limit set for a post-paid customer is to be included in the monthly statement/bill.

Q 3. Is it mandatory for operators to convey to post-paid subscribers all compulsory fixed charges?

Yes, all monthly fixed charges, which are compulsory under a given tariff plan are to be shown under one head, for clarity and comparison of different tariff plans on offer.