Section 1 in Regulation on Quality of Service of Basic and Cellular Mobile Telephone Services, 2005
1. Short title, extent and commencement.
- (i) This regulation shall be called `Regulation on Quality of Service of Basic and Cellular Mobile Telephone Services , 2005 (11 of 2005)(hereinafter the `Regulation').(ii)This regulation shall be applicable to all the Basic Service Providers, Unified Access Service Providers and Cellular Mobile Telephone Service Providers, including Mahanagar Telephone Nigam Limited/Bharat Sanchar Nigam Limited.(iii)This regulation shall come into effect from the date of its publication in the Official Gazette.
