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Central Acts and Rules Amended and Updated
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      • 1. Short title and commencement
      • 2. Definitions
      • 3. Obligation of every direct to home operator to give direct to home service
      • 4. Option to provide Direct to Home Customer Premises Equipment on out right purchase or hire purchase or rent
      • 4-A. Obligation of Direct to home operator to provide repair and maintenance of Direct to Home Customer Premises Equipment
      • 5. Procedure for direct to home service connection, disconnection or shifting
      • 6. Discontinuing exhibiting of any channel only after notice
      • 7. Discontinuing direct to home service to any direct to home subscriber
      • 8. Prohibition to disable Direct to Home Set Top Boxes
      • 9. No increase of subscription for direct to home service for six months
      • 9-A. No change in composition of a subscription package during first six months of enrolment or during the period of validity of subscription paid in advance
      • 9-B. Notice before change in composition of a subscription package
      • 10. No charges to be levied during discontinuance of direct to home service
      • 11. Billing for post-paid direct to home subscribers
      • 12. Providing usage details in respect to pre-paid direct to home service
      • 13. Establishment of Call Centre
      • 14. Procedure for handling request or complaint by Call Centres
      • 15. Time limit for redressal of grievance of the direct to home subscriber by Call Centres
      • 16. Appointment or designation of Nodal officer
      • 17. Redressal of Grievances of direct to home subscribers by Nodal officers
      • 18. Handling of grievances of direct to home subscriber by Nodal officers
      • 19. Time limit for redressal of complaints by Nodal officer
      • 20. Complaints forwarded to direct to home operator by Authority
      • 21. Manual of Practice for direct to home subscriber
      • 22. Identification of personnel of direct to home operator
      • 23. Inspection and auditing
      • 24. Intervention by Authority in certain cases
      • 25. Application of other laws not barred
      • 26. Right of direct to home subscriber to seek redressal under the Consumer Protection Act, 1986 or any other law for the time being in force
      • 27. Provisions of these regulations to apply to persons availing direct to home service before commencement of these regulations
      • 1. Short title and commencement
      • 2. Applicability
      • 3. Definitions
      • 4. Request for Provision of Domestic Leased Circuits or Local Lead of Domestic Leased Circuit
      • 5. Obligation of the specified service provider, to whom request has been made under regulation 4, to provide Domestic Leased Circuits or Local Lead of Domestic Leased Circuit(s)
      • 6. Maintenance of records in certain cases
      • 7. Tariff for Domestic Leased Circuits or Local Lead of Domestic Leased Circuit
      • 8. Provision for Domestic Leased Circuits or Local Lead of Domestic Leased Circuit on "Rent and Guarantee Terms" or "Special Construction basis" or "Contribution basis" in certain cases
      • 9. Security and monitoring arrangements (including lawful interception) in relation to Domestic Leased Circuits
      • 10. These regulations not to apply in certain cases
      • 11. Application of other laws not barred
      • 12. Inspection and auditing
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Provision for interconnection to all Eligible Service Providers.
      • 4. Prohibition to deny to subscribers access to Intelligent Network.
      • 5. Switches to be capable of resolving the access codes allotted as per National Numbering Plan 2003.
      • 6. Obligation to follow Numbering plan.
      • 7. Intelligent Network Services to be launched after obtaining access code allocation.
      • 8. Network equipment (including circuit or packet switches) to conform to the International Telecommunication Union and Telecommunication Engineering Centre standards and Standards of the industry.
      • 9. Compliance with Quality of Service standards.
      • 10. Intelligent Network Services under commercial and technical arrangements or agreement.
      • 11. Usage Charges under the arrangements or agreement entered under sub-regulation (2) of regulation 10.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Provision of access to cable landing station and related international submarine cable capacity by owner of cable landing station.
      • 4. Application by eligible Indian International Telecommunication Entity for access facilitation to cable landing station and related international submarine cable capacity.
      • 5. Confirmation by the owner of cable landing station after receipt of application under regulation 4.
      • 6. Entering into an agreement for providing Access Facilitation.
      • 7. Demand for access to Reference Capacity.
      • 8. Ensuring provision of backhaul circuit by eligible Indian International Telecommunication Entity.
      • 9. Testing of Reference Capacity proposed to be acquired by eligible Indian International Telecommunication Entity.
      • 10. Access Facilitation Charges and payment terms.
      • 11. Capacity up-gradation and payment for capacity up-gradation charges by eligible Indian International Telecommunication Entity.
      • 12. Cancellation charges.
      • 13. Termination or discontinuance of Access Facilitation by owner of cable landing station.
      • 14. Restoration of Access Facilities.
      • 15. Application by eligible Indian International Telecommunication Entity for provisioning of Co-location space.
      • 16. Co-location charges and payment terms.
      • 17. Allocation of alternative Co-location space.
      • 18. Additional Co-location space and Co-location equipment.
      • 19. Installation of Co-location Equipment by eligible Indian International Telecommunication Entity.
      • 20. Authorization for physical access for Co-location space at cable landing station.
      • 21. Prohibition to sub-lease the Co-location space.
      • 22. The Co-location space to be used for the purpose of accessing submarine cable capacity in the cable landing station by the eligible Indian International Telecommunication Entity.
      • 23. Termination of lease of Co-location space.
      • 24. No obligation of owner of cable landing station to place Co-location equipment of the eligible Indian International Telecommunication Entity adjacent to each other.
      • 25. Period of Co-location agreement.
      • 26. Reporting Requirements.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Access Facilitation Charges on or after 1st January, 2013.
      • 4. Colocation charges on or after 1st January, 2013.
      • 5. Review.
      • 1. (1)
      • 2. (2)
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Purpose of laying down the Code of Practice for metering and billing accuracy
      • 4. Code of Practice for metering and billing accuracy
      • 5. Review
      • 6. Auditing of metering and billing system
      • 7. Explanatory memorandum
      • 8. Interpretation
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Benchmarks for Quality of Service (QoS) Parameters
      • 4. Reporting requirement
      • 5. Registration of Demands for Broadband Connections
      • 6. Auditing
      • 7. Customer Perception of Service
      • 8. Broadband Connection Speed (download)
      • 9. Review
      • 10. Interpretation
      • 11. Explanatory memorandum
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Contents of the Register
      • 4. Confidential portion of the Register
      • 5. Registration of Interconnect Agreement
      • 6.
      • 7.
      • 8. Access to the Register
      • 9.
      • 10.
      • 11.
      • 12. Levy of fees and other charges
      • 13. General
      • 1. Short title, extent and commencement.
      • 2. Criteria for Registration of consumer organisation/NGOs.
      • 3. Rules Governing Registration.
      • 4. Interaction with TRAI.
      • 5. Mode of Data sharing.
      • 6. Review.
      • 7. Explanatory Memorandum.
      • 8. Interpretation.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Purpose of laying down Quality of Service Parameters.
      • 4. Quality Of Service Benchmarks for Dial-up access to the ISP Node.
      • 5. Quality of Service Benchmarks for Leased Line Access Service.
      • 6. Review.
      • 7. Explanatory Memorandum.
      • 8. Over-riding Effect.
      • 9. Interpretation.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Purpose of laying down Quality of Service Parameters.
      • 4. Quality of Service (QoS) Parameters.
      • 5. Review.
      • 6. Explanatory Memorandum.
      • 7. Over-riding Effect.
      • 8. Repeal and Saving.
      • 9. Interpretation.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Procedure for cable service connection, disconnection or shifting.
      • 4. Contents of application formats.
      • 5. Provision of cable service to every person subject to technical and operational feasibility.
      • 6. Response and time limit for providing connection.
      • 7. Communication of technical or operational non-feasibility.
      • 8. Discontinuing cable service to subscriber only after prior notice.
      • 9. Provision of bills and receipts to subscribers.
      • 10. Requirements of billing system.
      • 11. Establishment of help desk.
      • 12. Handling of complaints, etc.
      • 13. Provision of power back-up.
      • 14. Carrying of photo identification and proper behaviour by representatives of the cable operators and multi system operators.
      • 15.
      • 16. Arrangements for repairs or replacement of decoder or set top box supplied by the cable operator or multi system operator.
      • 17. Notice to subscribers before taking off channels from cable television network.
      • 18.
      • 19.
      • 20.
      • 21.
      • 22.
      • 23.
      • 24.
      • 1. Short title, commencement and application.
      • 2. Definitions.
      • 3. Quality of Service Parameters in respect of which compliance reports are to be submitted to the Authority.
      • 3A. Consequences for failure of basic service providers to meet the Quality of Service benchmarks.
      • 4. Quality of Service parameters in respect of which compliance is to be monitored by the service provider.
      • 5. Quality of Service parameters in respect of which compliance reports are to be submitted to the Authority.
      • 5A. Consequences for failure of cellular mobile telephone service providers to meet the Quality of Service benchmarks.
      • 6. Quality of Service parameter in respect of which compliance is to be monitored by the service provider.
      • 6A. Duration of alert for the called party.
      • 7. Quality of Service parameters to be reflected in customer perception of service.
      • 8. Record Keeping.
      • 9. Reporting.
      • 9A. Consequences for failure of the service providers to submit compliance report.
      • 10. Publication.
      • 11. Review.
      • 12. Overriding Effect.
      • 13. Repeal and Saving.
      • 14. Interpretation.
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Provisions relating to connection, disconnection, transfer and shifting of cable service in CAS areas
      • 4. Provisions relating to complaint handling and redressal in respect of cable services in CAS areas
      • 5. Billing Procedure and billing related complaints in respect of cable services in CAS areas
      • 6. STB related issues and complaints in respect of cable services in CAS areas
      • 7. Change in positioning of channels/Taking the channel off air in respect of cable services in CAS areas
      • 8. Technical Standards
      • 9. Monitoring of performance of quality of service standards in respect of cable services in CAS areas
      • 10. Public awareness campaign in CAS areas
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Amendment and Annulment.
      • 4. Interpretation.
      • 5. Levy of Fees.
      • 6.
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Fee and other charges
      • 4. Review
      • 5. Explanatory memorandum
      • 6. Interpretation
      • 1. Title, extent and commencement.
      • 2. Definition.
      • 3. General.
      • 4. Interpretation.
      • 5. Meetings for transaction of Business and Procedure to be followed.
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      • 16.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3.
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      • 19.
      • 20.
      • 21.
      • 22. Prescription of fee/ charges by Access Providers.
      • 23.
      • 24. Distributed Ledger(s) for Complaints.
      • 25. Complaint Mechanism.
      • 26. Record keeping and reporting.
      • 27.
      • 28. Consequences for contravention of the provisions of regulations by Access Providers.
      • 29. Examination of telecom resources put under outgoing Usage Cap or having been disconnected.
      • 30.
      • 31.
      • 32.
      • 33. Power to appoint inquiry committee.
      • 34.
      • 35.
      • 36.
      • 37.
      • 38. Repeal and Saving.
      • 1. Short title, commencement and application.
      • 2. Definitions.
      • 3. Startup Kit.
      • 4. Vouchers.
      • 5. Colour band on paper vouchers.
      • 6. Information to prepaid consumers on activation of a voucher.
      • 7. Information to prepaid consumers relating to usage.
      • 8. Past Usage details in respect of prepaid mobile connections.
      • 9. Establishment of facility for providing information about the account of the consumer.
      • 10. Premium Rate Service and Value Added Service.
      • 11. Deactivation of cellular mobile telephone connection of prepaid consumer due to nonusage.
      • 12. Automatic Number Retention scheme for prepaid consumers.
      • 13. Safe Custody scheme for postpaid consumers.
      • 14. The grace period for reactivation.
      • 15. Communication of information to the consumer.
      • 17. Default status of international mobile roaming service.
      • 18. Information to consumers on activation of international mobile roaming service.
      • 19. Information to consumers on selection of tariff.
      • 20. Information to consumer as soon as the mobile equipment is switched on by the consumer in the visiting country.
      • 21. Information to consumers at different stages of exhaustion of entitled data usage while roaming internationally as per the selected tariff.
      • 22. Information to the consumer who may initiate use of international mobile roaming service in a country or area not covered by the tariff subscribed or where the applicable tariff differs from the subscribed tariff.
      • 23. Establishment of facility for providing information about the account of the consumer while roaming internationally.
      • 1. Short title, commencement and application
      • 2. Definitions
      • 3. Establishment of Call Centre
      • 4. Procedure for handling grievances by Call Centres
      • 5. Time limit for redressal of grievance of consumers by Call Centres
      • 6. Appointment of Nodal officer
      • 7. Redressal of Consumer Grievances by Nodal officers
      • 8. Handling of grievances of consumers by Nodal officers
      • 9. Time limit for redressal of complaints by Nodal officer
      • 10. Appointment of appellate authority
      • 11. Appeal to appellate authority of service provider for redressal of consumer grievances
      • 12. Composition of appellate authority for redressal of grievances of the consumers
      • 13. Intimation of appointment of appellate authority
      • 14. Remuneration
      • 15. Secretariat of an appellate authority
      • 16. Disposal of appeal by appellate authority
      • 17. Reporting requirements
      • 18. Status of appeals
      • 19. Complaints referred to service providers by Authority
      • 20. Manual of Practice for handling consumer complaints
      • 21. Providing usage details in respect to pre-paid mobile connections
      • 22. Consumer Grievance Redressal Mechanism by other service provider in certain cases
      • 23. Inspection and auditing
      • 24. Application of other laws not barred
      • 25. Right of consumers to seek redressal under the Consumer Protection Act, 1986 or any other law for the time being in force
      • 26. Reckoning of time limit for the purposes of these regulations
      • 27. These regulations not to apply in certain cases
      • 1. Short title and commencement
      • 2. Definitions
      • 3. The form and verification while filing an appeal
      • 4. Fee for filing an appeal
      • 5. Procedure for service of notices
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Salary, allowances, etc. of the Chairperson.
      • 4. Leave.
      • 5. Contribution to Contributory Provident Fund.
      • 6. Other conditions of service.
      • 7. Applicability of rules.
      • 8. Terms and Conditions of Service of Members.
      • 9. Oath of Office and Secrecy.
      • 10. Declaration of financial or other interest.
      • 11. Residuary provision.
      • 12. Powers to relax.
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Request for confidentiality and decision thereon
      • 4. Seeking access to information
      • 5. Rejection of request for disclosure
      • 6. Exemption from disclosure of information
      • 7. Grounds for refusal of access to information
      • 8. Form of information
      • 9. Severability
      • 10. Information required for law enforcement
      • 11. Fee
      • 12. Explanatory memorandum
      • 13. General
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Meeting allowance.
      • 4. Conveyance allowance.
      • 5. Oath of office and secrecy.
      • 6. Residuary matters.
      • 7. Powers to relax.
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Furnishing of returns
      • 4. Preparation and submission of annual report
      • 1. Short title and Commencement.
      • 2. Definitions.
      • 3. Constitution of the Fund.
      • 4. Assets of the Fund.
      • 5. Administration of Funds and audit.
      • 6. Management of the Fund.
      • 7. Term of Office of the Board of Trustees.
      • 8. Resignation and cession of Trustee.
      • 9. Disqualification for the Trusteeship and removal.
      • 10. Meetings and Quorum.
      • 11. Minutes of the Meeting.
      • 12. Fees and Allowances.
      • 13. Conditions of eligibility.
      • 14. Nominations.
      • 15. Subscriber's Accounts.
      • 16. Conditions of subscriptions.
      • 17. Rates of subscription.
      • 18. Contribution by Authority.
      • 19. Transfer to Foreign Service or deputation out of India and Realization of subscriptions.
      • 20. Interest.
      • 21. Advances from the Fund.
      • 22. Recovery of Advance.
      • 23. Wrongful use of advance.
      • 24. Withdrawal from the fund.
      • 25. Conditions for withdrawal.
      • 26. Conversion of an advance into a withdrawal.
      • 27. Final withdrawal of accumulations in the Fund.
      • 28. Retirement of Subscriber.
      • 29. Procedure on death of a subscriber.
      • 30. Dismissal, resignation and cessation of service.
      • 31. Deductions.
      • 32. Manner of payment of amount in the Fund.
      • 33. Deposit Linked Insurance Scheme.
      • 34. Relaxation of the provisions of the rules in individual cases.
      • 35. Validation of contribution to the contribution made by the Authority and the subscriber, etc.
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Annual Statement of accounts and other relevant records
      • 4.
      • 5. Authorised signatory
      • 1. Short title and commencement
      • 2. Definitions
      • 2-A.
      • 3.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Constitution of Officers' Cadre.
      • 4. Initial constitution of the Officers' Cadre.
      • 5. Method of Recruitment.
      • 6. Direct recruitment.
      • 7.
      • 8. Qualifications and age limit.
      • 9. Medical Examination.
      • 10.
      • 10A.
      • 11. Seniority.
      • 12.
      • 13.
      • 14. Constitution of Staff Cadre.
      • 15. Initial constitution of the Staff Cadre.
      • 16. Method of Recruitment.
      • 17. Direct recruitment.
      • 18.
      • 19. Qualifications and age limit.
      • 20. Medical Examination.
      • 21.
      • 21A.
      • 22. Seniority.
      • 23.
      • 24.
      • 25. Probation.
      • 26. Liability for service in or outside India.
      • 27. Discharge of Duties of Higher Grade and Lower Grade in Certain Cases.
      • 28. Pay fixation.
      • 29. Nationality.
      • 30. Superannuation.
      • 31. Disqualification.
      • 32. Power to relax.
      • 33. Interpretation.
      • 34. Removal of difficulties.
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Filing of application
      • 1. Short title and commencement
      • 2. Definitions
      • 3. The Judge to conduct inquiry
      • 4. Powers of the Judge
      • 1. Short title and commencement
      • 2. Definitions
      • 3. ( i ) Salaries and allowances
      • 4. Oath of office and Secrecy
      • 5. Interpretation
      • 6. Residuary provision
      • 7. Power to relax
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Categories of Officers and employees of the Authority and pay scales.
      • 4. Conditions of service.
      • 5. Salary and allowances payable to, and other conditions of service of, Consultant.
      • 6. Powers to relax.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Establishment and incorporation of Authority.
      • 4. Qualifications for appointment of Chairperson and other members.
      • 5. Term of office, conditions of service, etc., of Chairperson and other members.
      • 6. Powers of Chairperson and ViceChairperson.
      • 7. Removal and suspension of member from office in certain circumstances.
      • 8. Meetings.
      • 9. Vacancies, etc., not to invalidate proceedings of Authority.
      • 10. Officers and other employees of Authority.
      • 11. Functions of Authority.
      • 12. Powers of Authority to call for information, conduct investigations, etc.
      • 13. Power of Authority to issue directions.
      • 14. Establishment of Appellate Tribunal.
      • 14A. Application for settlement of disputes and appeals to Appellate Tribunal.
      • 14B. Composition of Appellate Tribunal.
      • 14C. Qualifications for appointment of Chairperson and Members.
      • 14D. Term of office.
      • 14E. Terms and conditions of service.
      • 14F. Vacancies.
      • 14G. Removal and resignation.
      • 14GA. Qualifications, terms and conditions of service of Chairperson and Member.
      • 14H. Staff of Appellate Tribunal.
      • 14I. Distribution of business amongst Benches.
      • 14J. Power of Chairperson to transfer cases.
      • 14K. Decision to be by majority.
      • 14L. Members, etc., to be public servants.
      • 14M. Transfer of pending cases.
      • 14N. Transfer of appeals.
      • 15. Civil Court not to have jurisdiction.
      • 16. Procedure and powers of Appellate Tribunal.
      • 17. Right to legal representation.
      • 18. Appeal to Supreme Court.
      • 19. Orders passed by Appellate Tribunal to be executable as a decree.
      • 20. Penalty for wilful failure to comply with orders of Appellate Tribunal.
      • 21. Grants by Central Government.
      • 22. Fund.
      • 23. Accounts and audit.
      • 24. Furnishing of returns, etc., to Central Government.
      • 25. Power of Central Government to issue directions.
      • 26. Members, officers and employees of Authority to be public servants.
      • 27. Bar of jurisdiction.
      • 28. Protection of action taken in good faith.
      • 29. Penalty for contravention of directions of Authority.
      • 30. Offences by companies.
      • 31. Offences by Government Departments.
      • 32. Exemption from tax on wealth and income.
      • 33. Delegation.
      • 34. Cognizance of offences.
      • 35. Power to make rules.
      • 36. Power to make regulations.
      • 37. Rules and regulations to be laid before Parliament.
      • 38. Application of certain laws.
      • 39. Power to remove difficulties.
      • 40. Repeal and saving.
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Setting up of mechanism for registering request of subscribers for not receiving unsolicited calls
      • 4. Setting up the Private Do Not Call List
      • 5. Contents of the Private Do Not Call List
      • 6. Contents of the National Do Not Call Register
      • 7. Registration for not receiving unsolicited commercial communication
      • 8. Procedure for registration of requests for not receiving unsolicited commercial communication
      • 9. Withdrawal of request or option of subscribers relating to unsolicited commercial communication
      • 10. Updation of content in National Do Not Call Register
      • 11. Inclusion or exclusion of class or classes or type or category or categories of unsolicited commercial communication in the Private Do Not Call List and National Do Not Call Register
      • 12. Reporting requirements
      • 13. Registration of Telemarketer
      • 14. Undertaking from the Telemarketer
      • 15. Disconnection of Basic Telephone or Cellular Mobile Telephone connection or service in certain cases
      • 16. Complaint relating to unsolicited commercial communications and its consequences
      • 17. Service Provider not to send unsolicited commercial communications
      • 17-A. Consequences for failure of service providers to stop unsolicited commercial communications
      • 17-B. Factors to be taken into account by the Authority for deciding the amount of financial disincentive
      • 17-C. Power of Authority to order inquiry
      • 17-D. Composition of inquiry committee
      • 17-E. Procedure for holding inquiry for determining contravention of the provisions of regulation 7 or regulation 15 or regulation 16 or regulation 17
      • 17-F. Report of inquiry committee
      • 17-G. Service of notices
      • 17-H. Order for payment of amount by way of financial disincentive by Authority on report of inquiry committee
      • 17-I. Deposit of amount payable by way of financial disincentive under these regulations
      • 18. Confidentiality
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. General Provisions relating to interconnection.
      • 4. General Provisions relating to Reference Interconnection Offer.
      • 5. General Provisions relating to interconnection agreements.
      • 6. Disconnection of signals of TV Channel.
      • 7. Conversion of free to air channel into pay channel or a pay channel into free to air channel.
      • 8. Intervention by the Authority.
      • 9. Reporting Requirements.
      • 10. Composition of bouquet by the broadcasters.
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. General provisions relating to non-discrimination in interconnect agreements
      • 4. Disconnection of TV channel signals
      • 4-A. Interconnection Agreements to be in writing
      • 5. Standard Interconnection Agreements
      • 6. Prohibition of minimum guarantee clause
      • 7. Conversion of a Free To Air channel/Pay channel
      • 8. Time period for renewal of existing agreements
      • 9. Finalising Subscriber Base at the time of first agreement
      • 10. Variation of Subscriber Base during validity of agreement
      • 11. Finalising Subscriber Base at the time of Renewal of agreement
      • 12. Monthly Subscriber Base Statement
      • 13. Reference Interconnect offer
      • 14. Explanatory Memorandum
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Manner of offering of channels by broadcasters.
      • 4. Declaration of network capacity fee and manner of offering of channels by distributors of television channels.
      • 5.
      • 6. Reporting requirement by broadcasters.
      • 7. Reporting requirement by distributors of television channels.
      • 8. Designation of compliance officer and his obligations.
      • 9. Power of Authority to intervene.
      • 10. Repeal and Saving.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. General obligations of broadcasters.
      • 4. General obligations of distributors of television channels.
      • 4A. Compliance to requirements of Addressable System by distributors of television channels.
      • 5. General obligations of service providers.
      • 6. Compulsory offering of channels on alacarte basis.
      • 7. Publication of reference interconnection offer by broadcaster for pay channels.
      • 8. Publication of reference interconnection offer by distributor of television channels.
      • 9. General provisions relating to interconnection agreements.
      • 10. Interconnection agreement between broadcaster and distributor of television channels.
      • 11. Territory of interconnection agreement.
      • 12. Interconnection agreement between distributor of television channels and local cable operator.
      • 13. NonApplicability to DTH operator.
      • 14. Subscription report and monthly fee.
      • 15. Audit.
      • 16. Change in the maximum retail price and the nature of a channel.
      • 17. Disconnection of signals of television channels.
      • 18. Listing of channels in electronic programme guide.
      • 19. Details of service providers.
      • 20. Designation of compliance officer and his obligations.
      • 21. Intervention by the Authority.
      • 22. Repeal and saving.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Provision of broadcasting services related to television.
      • 4. Procedure for new connection.
      • 5. Changes in subscription of broadcasting services related to television.
      • 6. Subscription of channels/bouquets.
      • 7. Deactivation of channels/bouquets from subscription.
      • 8. Notice of discontinuation and change in the nature of channel.
      • 9. Non availability of channels on distribution platform.
      • 10. Restriction on discontinuation and modification of subscribed bouquet during its lockin period when all the constituent channels are available on distribution platform.
      • 11. Introduction, discontinuation and modification of bouquets in other cases.
      • 12. Temporary suspension of broadcasting services related to television on request from a subscriber.
      • 13. Disruption of broadcasting services related to television.
      • 14. Relocation of connection.
      • 15. Interruption of broadcasting services related to television due to preventive maintenance.
      • 16. Disconnection of broadcasting services related to television.
      • 17. Price protection to subscribers.
      • 18. Billing.
      • 19. Generation of postpaid bill.
      • 20. Billing cycle for postpaid bill.
      • 21. Details of information in the postpaid bill.
      • 22. Delivery of postpaid bills and payment.
      • 23. Prepaid billing and payment.
      • 24. Supply and installation of the customer premises equipment.
      • 25. Customer care centre.
      • 26. Complaints handling by customer care centre.
      • 27. Time limit for redressal of complaints.
      • 28. Redressal of complaints by nodal officers.
      • 29. Complaints referred to the distributor of television channels by the Authority.
      • 30. Maintenance of records of complaints.
      • 31. Establishment of website.
      • 32. Customer care programming service.
      • 33. Public awareness campaign.
      • 34. Publicity of information by broadcasters.
      • 35. Prohibition of on screen display.
      • 36. Technical standards.
      • 37. Manual of Practice.
      • 38. Display of channels in EPG.
      • 39. Reporting to the Authority.
      • 40. Designation of compliance officer and his obligations.
      • 41. Identification of personnel.
      • 42. Privacy protection.
      • 43. Intervention by Authority.
      • 44. Application of other laws not barred.
      • 45. Repeal and Saving.
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Excess Amount collected by service providers from the subscribers to be transferred to the Telecommunication Consumers Education and Protection Fund in certain cases
      • 4. Procedure for depositing the excess amount collected by service providers from the subscribers in the Consumers Education and Protection Fund
      • 5. Telecommunication Consumers Education and Protection Fund
      • 6. Utilisation of the Telecommunication Consumers Education and Protection Fund
      • 7. Constitution of committee
      • 8. Composition of committee
      • 9. Term of office of the committee
      • 10. Functions of the committee
      • 11. Meetings and quorum
      • 12. Minutes of the meeting
      • 13. Expenses of the committee
      • 14. Maintenance of accounts
      • 15. Audit of accounts and their publication
      • 16. Payment of money for making refund to subscribers
      • 17. Power of Authority to issue directions for utilisation of the Telecommunication Consumers Education and Protection Fund
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Interconnection charges
      • 4. Revenue sharing arrangements
      • 5. Reporting requirement
      • 6. Review
      • 7. Explanatory memorandum
      • 8. Interpretation
      • 1. Short title, extent and commencement
      • 2.
      • 2-A. Port charges on or after the 1st April, 2007
      • 3. Reporting requirement
      • 4. Review
      • 5. Explanatory memorandum
      • 6. Interpretation
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Interconnection agreement.
      • 4. Procedure for entering into interconnection agreement.
      • 5. Bank guarantees.
      • 6. Seeking ports at POIs.
      • 7. Request for initial provisioning of ports.
      • 8. Request for augmentation of POIs.
      • 9. Framework for provisioning of ports.
      • 9A. Level of interconnection for PSTN to PSTN connectivity.
      • 10. Interconnection charges.
      • 11. Procedure for disconnection of POIs.
      • 12. Consequences for contravention of the provisions of these regulations.
      • 13. Power of the Authority to issue direction.
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Interconnection Charges
      • 4. Interconnection Usage Charges (IUC)
      • 5. Reporting requirement
      • 6. Review
      • 7. Explanatory memorandum
      • 8. Interpretation
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Per Port Transaction charge
      • 4. Dipping charge
      • 5. Reporting requirement
      • 6. Intervention and review
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Limits on Portability.
      • 4. Obligation to provide Mobile Number Portability.
      • 5. Obligation to set up mechanism for allocation of unique porting code.
      • 6. Eligibility Criteria for making a porting request.
      • 6A. Process to be performed by Mobile Number Portability Service provider before allocating unique porting code.
      • 7. Request for porting of mobile number.
      • 8. Action by Recipient Operator.
      • 9. Action by Mobile Number Portability Service provider.
      • 10. Action by Donor Operator.
      • 11. Porting of mobile number.
      • 12. Grounds for rejection of porting request by Donor Operator.
      • 13. Withdrawal of porting request.
      • 14. Rights and obligations of Donor Operator.
      • 15. Rights and obligations of Recipient Operator.
      • 16. Rights and obligations of Mobile Number Portability Service provider.
      • 17. Obligations of Access Providers, National Long Distance Operators and International Long Distance Operators.
      • 17A. Consequence for contravention of the provisions of regulation 6A, or regulation 8, or regulation 9 or regulation 10 or regulation 11 or regulation 12.
      • 18. Power of Authority to issue directions for specifying time limits for various activities for implementing number portability.
      • 19. Inspection and Auditing.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Tariffs.
      • 4. Forbearance.
      • 5. Deposits.
      • 6. Flexibility and Packages.
      • 7. Reporting Requirement.
      • 8. Review of Tariffs.
      • 9. Publication of Tariffs.
      • 10. Non-discrimination.
      • 11. Terms and Conditions of Service.
      • 12. Explanatory Memorandum.
      • 13. Overriding Effect.
      • 14. Interpretation.
      • 1. Short title, extent and commencement.
      • 2.
      • 3. Interconnection Charges.
      • 4. Revenue Sharing Arrangements.
      • 5. Reporting Requirement
      • 6. Review.
      • 7. Explanatory Memorandum.
      • 8. Over-riding.
      • 9. Interpretation.

The Telecommunication Interconnection Usage Charges Regulation, 2003

(4 OF 2003)

Last Updated 23rd May, 2020 [act1030]

In exercise of the powers conferred upon it under section 36 read with clauses (ii), (iii) and (iv) of sub-section (b) of section 11(1) of the Telecom Regulatory Authority of India Act, 1997 as amended by TRAI (Amendment) Act, 2000, to fix the terms and conditions of interconnectivity between service providers, to ensure effective interconnection between different service providers and to regulate arrangements amongst service providers of sharing their revenue derived from providing telecommunication services, the Telecom Regulatory Authority of India hereby makes the following regulation:-

1. Short title, extent and commencement. - (i) This regulation shall be called "The Telecommunication Interconnection Usage Charges Regulation, 2003" (the Regulation) and supercedes the earlier Regulation dated 24th January, 2003 (1 of 2003) and its amendments dated 27th March, 2003 (1st amendment) and 16th June, 2003 (2nd amendment).

(ii) The regulation shall cover arrangements among service providers for payment of Interconnection Usage Charges, for Telecommunication Services, covering Basic Service that includes WLL (M) services, Cellular Mobile Services, and Long Distance Services (STD/ISD) throughout the territory of India.

(iii) The regulation shall be deemed to have come into force from the date of its notification in the Official Gazette.

2. Definitions. - In this regulation, unless the context otherwise requires,-

(i) "Act" means the Telecom Regulatory Authority of India Act, 1997 as amended by TRAI (Amendment) Act, 2000.

(ii) "ADC" means Access Deficit Charge.

(iii) "Authority" means the Telecom Regulatory Authority of India.

[(iv) "BSO, CMSP, ILDO, NLDO and UASP" respectively mean the Basic Service Operator, Cellular Mobile Service Provider, International Long Distance Operator, National Long Distance Operator and Unified Service Provider.]

(v) "Ceiling(s)" mean(s) the upper limit(s) of a charge specified by the Authority from time to time over which such charges may not be offered.

(vi) "Floor" means a lower limit of a charge specified by the authority from time to time below which such charges may not be offered.

(vii) "Forbearance" means that the Authority has not, for the time being, notified any charge for a particular telecommunication service and the service provider is free to fix any charge for such service. The Authority, however, has a right to intervene at any stage after the introduction of the charge.

(viii) "Interconnection" means the commercial and technical arrangements under which service providers connect their equipment, networks and services to enable their customers to have access to the customers services and networks of other service providers.

(ix) "Interconnection Charge" means the charge for interconnection levied by an interconnection provider on an interconnection seeker.

(x) "Interconnection Usage Charge (IUC)" means the charge payable by one service provider to one or more service providers for usage of the network elements for origination, transit or termination of the calls.

(xi) "Interconnection Provider" means the service provider to whose network an interconnection is sought for providing telecommunication services.

(xii) "Interconnection Seeker" means the service provider who seeks interconnection to the network of the interconnection provider.

(xiii) "International Subscriber Dialing (ISD)" means the facility by which a subscriber can have direct connection between him (in India) with another end user in another country by means of direct dialing through licensed networks. This includes the coverage of the international sector by ILDO and the related national sector by NLDO and/or access provider.

(xiv) "LDCA/LDCC" respectively mean Long Distance Charging Area/Long Distance Charging Centre.

(xv) "Order" means the Telecommunication Tariff Order, 1999 as amended from time to time.

(xvi) "Originating Network" means the network to which an originator of a telecommunication message (voice and non-voice) is proximately connected to.

(xvii) "Originating/Transit/Terminating Service Provider" means the service provider whose network is used for originating/transit/terminating a telecommunication message (voice and non-voice) respectively.

(xviii) "Regulation" means the Telecommunication Interconnection Usage Charges (IUC) Regulation, 2003 (2 of 2003).

(xix) "Reporting Requirement" means the obligation of a service provider to report to the Authority at least 45 working days before implementing any new Interconnection Usage Charge for telecommunication services under "this Regulation" and any changes thereafter.

(xx) "SDCA/SDCC" respectively mean Short Distance Charging Area/Short Distance Charging Centre.

(xxi) "Set Up Costs of Interconnection" means the initial cost of any system up-gradation needed to provide the specific interconnection facilities requested.

(xxii) "Settlement Period" is the period at the end of which the inter-carrier billing IUC/ADC payments among service providers are to be settled, based on the record reconciliation process as may be finalised through mutual arrangements among the service providers.

(xxiii) "Significant Market Power (SMP)" means "A Service Provider holding a share of at least 30% of total activity in a licensed telecommunication service area. These services are categorised as Basic Service, Cellular Mobile Service, National Long Distance Service and International Long Distance Service". Where "Activity" would mean and include any one or more of the following:

(a) Subscriber Base

(b) Turnover

(c) Switching Capacity

(d) Volume of Traffic.

(xxiv) "Subscriber Trunk Dialing (STD)" means the facility by which a subscriber can have direct connection between him and another end user in another SDCA within India by means of direct dialing through the public long distance networks.

(xxv) "Terminating Network" means the network to which a receiver of a telecommunication message (voice and non-voice) is proximately connected to.

(xxvi) Transit Network" means the network through which telecommunication messages (voice or non-voice) from originating networks or other transit networks are transmitted and delivered to terminating or other transit networks.

(xxvii) "Usage Charge" means the charge levied by a service provider for carriage of telecommunication traffic on its network, i.e., for use of its network elements.

(xxviii) "WLL (M)" means limited mobility telephony service using wireless in local loop technology within a Short Distance Charging Area.

[(xxix) Roaming means the ability for a cellular subscriber to automatically make and receive voice calls, data and to access other services while travelling outside the geographical coverage area of the home network, by using the visited network. It is national roaming when visited network and the home network of the subscriber are in the same country and it is international roaming when visited network and home network of the subscriber are in different countries.]

[(xxx) "Cellular" means fully mobile service provided by CMSPs and VASPs through GSM, CDMA or only other technology.]

[(xxxi)] Words and expressions used in this Regulation and not defined herein but defined in the Act shall have the same meanings assigned to them in the Act.

3. Interconnection Charges. - Interconnection Charges shall continue to be governed by "The Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 2001 (5 of 2001)" and The Telecommunication Interconnection (Port Charges) Regulation, 2001 (6 of 2001), except to the extent modified by this Regulation.

4. Interconnection Usage Charges (IUC).-The Interconnection Usage Charges are specified in Schedules hereto.

Schedule I-Termination Charges

Schedule II-Carriage Charges

Schedule III-Access Deficit Charge (ADC)

[Schedule IV-Interconnect Usage Charge (IUC) for Short Message Service (SMS)]

(i) Unless specifically provided in the Schedules to this Regulation, the Authority forbears with respect to other Interconnection Usage Charges.

[(ii) The date of effect for actual implementation of IUC shall be 1st February, 2004.]

(iii) The existing Interconnection Usage Charges arrangement between the Interconnecting networks in respect of the items as specified in this Regulation shall hold good till the date on which this Regulation comes in force.

(iv) All existing interconnect agreements/arrangements as on date shall stand amended on the date of actual implementation of this Regulation so as to conform to the present framework of the IUC regime and these shall be submitted to TRAI for registration within 15 days of implementation of this regulation, and for subsequent changes as per Reporting Requirement.

(v) IUC values specified in "the Regulation" shall also be applicable for all Reference Interconnect Offers by Significant Market Powers (SMPs).

[(vi) Every BSO, CMSP, UASP and Unified License (UL) licensee shall offer a termination charge, for international calls terminating on its network, in a non-discriminatory manner and within the range specified in Schedule I.]

5. Reporting requirement. - (i) All service providers shall comply with the Reporting Requirement as defined in section II in respect of Interconnection Usage Charges specified for the first time under "the Regulation", as also all subsequent changes, subject to the provisions of section IV above.

(ii) No service provider shall alter any Interconnection Usage Charge or any part thereof, without complying with the Reporting Requirement.

(iii) In respect of matters covered by the provisions of "the Regulation", they shall have an overriding effect over any Regulation, Direction, Determination and Order of the Authority, Reference Interconnect Offer and existing Interconnect agreement/arrangement between Service Providers.

[(iv) Each service provider shall report to the Authority on quarterly basis, the ADC retained by it, wherever applicable, and also ADC paid by it to BSNL .-In addition, BSNL shall report, on quarterly basis, ADC payments received by it from each operator. This shall include both the components of ADC, namely, ADC paid in the form of percentage of Adjusted Gross Revenue and ADC on per minute basis for international incoming ][* * *][calls. This quarterly report shall reach he Authority within 30 days of the end of the previous quarter:]

[Provided that the provisions of this clause shall, on and after the 1st day of April, 2008, have effect as if the words "ADC paid in the form of percentage of Adjusted Gross Review" had been omitted and the provisions in this clause relating to reporting requirement after the said date shall be construed accordingly:

Provided further that nothing contained in this clause shall apply on and after the 1st day of April, 2008.]

[(v) Reporting Requirement for carriage charges for long distance calls within India specified under paragraph (a) of Schedule II .-Every National Long Distance Operator shall, on quarterly basis, report to the Authority the per minute rate of carriage charge and the total amount of such carriage charge for long distance calls within India received by it from every BSO/CMSP/UASL/ILDO, separately, and every BSO/CMSP/UASL/ILDO shall, on quarterly basis, report to the Authority, the per minute carriage charges for long distance calls within India and the total amount of such carriage charge for long distance calls within India paid by them to every National Long Distance Operator, separately, and such quarterly report shall be submitted to the Authority within thirty days of the end of the previous quarter.

(vi) Reporting Requirement of Interconnection Usage Charge for Short Message Service (SMS) specified under paragraph (1) of Schedule IV .-Every BSO/CMSP/UASL/NLDO/ILDO shall, on quarterly basis, report to the Authority, the rate of Interconnect Usage Charge for SMS and the total amount of such Interconnect Usage Charge for SMS received by it from other BSO/CMSP/UASL/NLDO/ILDO and paid by it to other BSO/CMSP/UASL/NLDO/ILDO, separately, and such quarterly report shall be submitted to the Authority within thirty days of the end of the previous quarter.]

6. Review. - [(i) The Authority may, from time to time, review and modify Interconnection Usage Charge and Access Deficit Charge.

(ii) The Authority may also at any time, suo motu , or on the basis of reported information in terms of clause

(iv) of regulation (5) above or on reference from any affected party, and for good and sufficient reasons, review and modify any interconnection Usage Charge and Access Deficit Charge.]

7. Explanatory memorandum. - This Regulation contains at Annex A, an explanatory memorandum to provide clarity and transparency to matters covered under "the Regulation".

8. Interpretation. - In case of dispute regarding interpretation of any of the provisions of this Regulation, the decision of the Authority shall be final and binding.

SCHEDULE I

1. Termination Charges

Termination charge for calls to Basic (Fixed, WLL (Fixed), and WLL with limited mobility) and Cellular networks would be uniform @ [Not less than Re. 0.35 (paise thirty five only) per minute and not more than Re. 0.65 (paise sixty five only) per minute]. The same termination charge would be applicable for all types of calls viz. Local, National Long Distance and International Long Distance.

2. Origination Charges

Forbearance.

The Originating Service Provider shall retain origination charges from the residual after payment of the charges for carriage, termination and access deficit.

3. Carriage Charges

Carriage charges have been specified in Schedule II.

4. Access Deficit Charges

Access Deficit Charge (ADC) has been specified in Schedule III.

SCHEDULE II

CARRIAGE CHARGES

(a) Carriage charges for Long Distance calls within India

TABLE 1

(Amount in rupees per minute)

Carriage charges per minute for Long Distance calls within India

As per mutual agreement between the service providers subject to a ceiling of Rupees 0.65 per minute irrespective of the distance.

(b) Transit Charges for intra-SDCA calls:

Forbearance, subject to the following condition:

Direct interconnection between Access Providers is mandatory. For exceptional cases of Intra-SDCA, trnasit, operators may decide the charges through mutual negotiation. However this shall be less than Rs. 0.15 (fifteen paise only) per minute.

(c) Carriage charges for International Long Distance calls including International termination charge (ie. International settlement):

Forbearance, subject to the following condition:

The service providers may mutually agree to the sharing of any surplus, subject to the approval of the Authority.

[(d) Trunk Automatic Exchange (TAX) transit charges : Trunk Automatic Exchange tansit charge in all cases, other than transit charge for accessing the Cellular Mobile Telephone Service of Bharat Sanchar Nigam Limited by Cellular Operators which is governed by the Telecom Regulatory Authority of India (Transit Charges for Bharat Sanchar Nigam Limited's Cellone Terminating Traffic) Regulation, 2005 (10 of 2005), shall be less than Re. 0.15 (fifteen paise only) per minute and, subject to the said limit, may be decided by the concerned service providers through mutual commercial arrangement.

(e) Transit Carriage Charge from Level II Trunk Automatic Exchange (TAX) to SDCA: Transit carriage charge for carriage of intra-circle traffic handed over from Cellular Mobile networks to Fixed network, from Level II Trunk Automatic Exchange (TAX) of LDCA in which the call is to be terminated, to SDCA, shall be Re. 0.15 (fifteen paise only) per minute, irrespective of distance.]

Notes to Schedule II:

(a) The Originating Service Provider shall retain origination charges from the residual after payment of the charges for carriage, termination and accesss deficit.

[(b) The Carrier, as shown in Table II, would collect the applicable amounts for carriage and termination charge from the Originating Service Provider for various type of calls. The Carrier would pass on the termination charge for terminating the traffic to the Terminating Service Provider as per Schedule I.]

(c) The call from/to fixed line to/from WLL(M) would be treated as a local call, if the call destination is within the SDCA where the call originated. Calls from/to fixed line to/from WLL(M) would be treated as long distance calls if the call terminates outside the SDCA from where the call originated.

TABLE II

Applicability of Carriage Charge

(F=fixed or WLL(Fixed): W=WLL(M); C=Cellular Mobile)

Type of Traffic

Carriage Charge

Carrier (Handover at)

Within SDCA

W↔F/W

Nil for direct connectivity/Applicable tendem usage as in Schedule II(b)

BSO1/BSO2 (Tandem)

W↔C

Nil (Tandem:Metro)/

BSO (Tandem : Metro) BSO (Level II TAX)

 

TAX usage carriage charge (Legel II TAX)

 

F/W/C↔ILD

As above since ILDO handover is at LDCC TAX

BSO(TAX)

Intra Circle i.e. Inter (SDCA)

•

Carriage as per details in Schedule II

BSO1/BSO2

Depending on Near end or Far end Handover

F↔W

Carriage as per details in Schedule II

BSO1/BSO2

F/W↔C

Same as Intra SDCA except TAX charge is "applicable"charge since more than one TAX may be involved.

BSO (Level II/I TAX)

C↔ILD

No carriage/tandem in case traffic is picked up or delivered at MSC

 

ANNEXURE A

Explanatory Memorandum

1. The telecommunication Interconnection Usage Charges Regulation issued on 29th October, 2003 had initially envisaged the implementation of the revised IUC regime by 1.4.2006. As per this regulation, all existing interconnect agreements/arrangements as on date were to stand amended on the date of actual implementation of this regulation, i.e., 1st December, 2003, so as to conform to the framework of the revised IUC regime and these have to be submitted to TRAI for registration within15 days of implementation of this Regulation, and for subsequent changes as per Reporting Requirement.

2. Some of the service providers have now sought clarification on a number of issues relating to

•IUC applicable for unified access services

•Numbering, Routing, Point of Interconnections

•Carriage Charges

•Reconciliation issues

•Calls between CMSPs (including BSNL) where direct connectivity has not yet been implemented.

•Implementation details from BSNL.

•The clarifications on the issues raised by Service Providers will be issued in the first week of December, 2003.

3. In view of the above, the date of implementation for the Telecommunication Interconnection Usage Charges Regulation, 2003 (4 of 2003), dated 29th October, 2003 will now be 15th December, 2003 and the service providers have to file with the Authority the amended interconnect agreement, in conformity with this Regulation latest by 23rd February, 2006.

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