Section 5(a) in Use of Very Low Power Radio Frequency Devices or Equipments for Inductive Applications (Exemption from Licensing Requirement) Rules, 2015
(a)the effect of unwanted energy due to one or a combination of emissions, radiations or induction upon reception in a radio communication system, manifested by any performance degradation, misinterpretation, or loss of information which could be extracted in the absence of such unwanted energy, where any person whom a license has been issued under the provisions of Section 4 of the Indian Telegraph Act, 1885 (13 of 1885); and Section 4 of the Indian Wireless Telegraphy Act, 1933 (17 of 1933) informs the authority that his licensed system is getting harmful interference from any other radio communication system exempted under these rules, then such authority shall call upon the user of such unlicensed wireless equipment to take necessary steps to avoid interference by relocating the equipment, reducing the power and using special type of antennae; failing which such authority shall recommend discontinuation of such wireless use:
