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Telecom Regulatory Authority Of India

Telecommunication Tariff Order, 1999

TELECOM REGULATORY AUTHORITY OF INDIA
India

Telecommunication Tariff Order, 1999

Rule TELECOMMUNICATION-TARIFF-ORDER-1999 of 1999

Published on 1 April 1999
Commenced on 1 April 1999
[This is the version of this document from 1 April 1999.]
[Note: The original publication document is not available and this content could not be verified.]

Telecommunication Tariff Order, 1999Published vide Notification Gazette of India, Extra, Part 3, Section 4, dated 1.4.1999.

1715.

Notification No. 301-4/99. TRAL (Econ), dated March 9, 1999. - In exercise of the powers conferred upon it under sub-section (2) of Section 11 of the Telecom Regulatory Authority of India Act, 1997 to notify, by an Order in Official Gazette, tariffs at which Telecommunication Services within India and outside India shall be provided the Telecom Regulatory Authority of India hereby makes the following Order:Section I

1. Short title, extent and commencement.

- (i) This Order shall be called "The Telecommunication Tariff Order, 1999".

(ii)The Order shall cover tariff for all Telecommunication Services througout the territory of India as also those originating in India and terminating outside India.

(iii)The order shall come into force on the date of its notification in the Official Gazette.

Section II

2. Definitions.

- In this order, unless the context otherwise requires :

(a)"Act" means the Telecom Regulatory Authority Act of India, 1997;

(b)"Authority" means the Telecom Regulatory Authority of India;

(ba)[ "average variable cost" means total variable cost divided by total output during the relevant period;] [Inserted by Act No. 1 of 2018, dated 16.2.2018.]

(c)"Basic" Telecommunication Services" mean services derived from Public Switched Telephone Network (PSTN);

(d)"Ceiling(s)" mean(s) the upper limits(s) for tariff for telecommunication services as specified by the Authority from time to time;

(da)[ "Combo Voucher" means a paper voucher or electronic voucher which on activation alters one or more items, for a period not exceeding ninety days, in the tariff plan of the consumer and adds monetary value to the prepaid account of the subscriber.] [Inserted by Act No. 3 of 2013, dated 17.6.2013.]

(e)"Domestic Long-distance Telecommunication Service" means the telecommunication services required to connect one local area of a public telecommunication network to another within the territorial limits of India so as to allow for transmission of voice and non-voice signals across different geographical areas;

(f)"Floor" means the lower limit of a tariff for a telecommunication service as specified by the Authority from time to time below which such tariffs may not be offered;

(g)"Forbearance" denotes that the Authority has not, for the time being, notified any tariff for a particular telecommunication service and the service provider is free to fix any tariff for such service;

(h)"International Long Distance Telecommunication Service" means telecommunication services required to connect a local area of a public telecommunication network within India to a local area of a public telecommunication network in another country so as to allow for the transmission of voice and non-voice signals;

(i)"International Subscriber Dialing" means direct interconnection between an end user in India with another end user in another country by means of direct dialing through public networks;

(j)"Leased Circuits" mean telecommunication facilities leased to subscribers or service providers to provide for technology transparent transmission capacity between network termination points which the user can control as part of the leased circuit provision and which may also include systems allowing flexible use of leased circuit bandwidth;

(k)"Non-discrimination" means that service providers shall not, in the matter of application of tariffs, discriminate between subscribers of the same class and such classification of subscribers shall not be arbitrary;

(ka)[ "non-predation" means not indulging in predatory pricing by a service provider having significant market power; [Inserted by Act No. 1 of 2018, dated 16.2.2018.]

(kb)"predatory pricing" means the provision of a Distinct Telecommunication Service in the relevant market at a price which is below the average variable cost, with a view to reduce competition or eliminate the competitors in the relevant market, as determined by the Authority;]

[[(kc)] [Inserted by Act No. 2 of 2012, dated 20.4.2012.] "Premium Rate Service" or "PRS" means service for which charges are levied at rates higher than the rates applicable to the consumer as per his tariff plan.]

(l)[ "Reporting Requirement" means the obligation of a service provider to report to the Authority any new tariff for telecommunication services under this Order or any change therein, within seven working days from the date of its implementation for information and record of the Authority, after conducting a self-check to ensure that the tariff, including promotional tariff, is consistent with the regulatory principles which, inter-alia, include transparency, non-discrimination and non-predation.] [Substituted by Act No. 1 of 2018, dated 16.2.2018.]

(la)[ "relevant market" means the market which may be determined by the Authority with reference to the relevant product market for Distinct Telecommunication Service and the relevant geographical market; [Inserted by Act No. 1 of 2018, dated 16.2.2018.]

(lb)"relevant product market" means the market in respect of a Distinct Telecommunication Service for which the licensor grants license to the telecom service providers;

(lc)"relevant geographic market" means a market comprising the respective license service area for which the licensor grants license to the telecom service providers to provide Distinct Telecommunication Services.]

[***] [Deleted '(ld) and (le)' by Act No. 2 of 2018, dated 24.9.2018.]

(lf)[ "significant market power (SMP)" means a service provider holding a share of at least thirty per cent. of total activity in a relevant market; [Inserted by Act No. 1 of 2018, dated 16.2.2018.]

Explanation Total activity shall be determined on the basis of either subscriber base or gross revenue.][[(lg)] [Inserted by Act No. 3 of 2015, dated 9.4.2015.] "Special Roaming Tariff Plan" or "SRTP" means a tariff plan in which, on payment of fixed charge, if any, the incoming voice call while on national roaming is free.]

(m)"Special Services" mean those support and other ancillary services like phonogram, directory enquiry, manual trunk service, assistance, emergency, services such as police, fire and ambulance provided by service providers through special interfaces located at the edge of the PSTN;

(ma)[ "Special Tariff Voucher" means a paper or electronic voucher, which on activation alters one or more items of applicable tariff in the consumer tariff plan for a period not exceeding ninety days in terms of limited or unlimited usage of voice calls, SMS or data but does not provide any monetary value.] [Inserted by Act No. 3 of 2013, dated 17.6.2013.]

(n)"Standard package" means a package of tariffs which inter alia comprises rental, call charges, free calls, deposits and other charges as may be determined by the Authority for specific telecommunication services from.time to time;

(nn)[ "Reference Tariff Package of the Service Provider" means a package of tariffs as determined by each cellular service provider which shall specify the Monthly Rental and Airtime Charge per minute in the same format as provided earlier in the standard tariff specified under the Telecommunication Tariff Order.] [Inserted by Act No. 7 of 2002, dated 6.9.2002.]

(o)"Subscriber" means an end user of telecommunication services;

(p)"Subscriber Trunk Dialing" means direct interconnection between two end users within India by means of direct dialing through public networks;

(q)"Supplementary Services" means services which are provided specific to a subscriber's directory number and controlled either by the subscriber or by the service provider such as automatic alarm call service, call waiting, call diversion on busy or no reply, and any other such service;

(r)"Tariff(s)" mean(s) rates and related conditions at which telecommunication services within India and outside India may be provided including rates and related conditions at which meassages shall be transmitted to any country outside India, deposits, installation fees, rentals, free calls, usage charges and any other related fees or service charge;

(ra)[ "Total cost" means the total cost with regard to telecom services, is the cost of provision of service including items such as employee cost, administrative cost, sales and marketing cost, maintenance cost, network operating cost, government charges, depreciation and amortization, finance charges and other cost attributable to the service during the referred period; [Inserted by Act No. 1 of 2018, dated 16.2.2018.]

(rb)"Total variable cost" means the total cost minus the fixed cost and share of fixed overheads, if any, during the relevant period.

(rc)"Transparency" means the disclosure of all relevant information of every tariff plan by the service provider which enables the consumer to make an informed choice. The disclosed information, inter alia, is to be accessible, accurate, comparable, complete, distinct and identifiable, explicit and non-misleading, simple and unambiguous.]

[[(rd)] [Inserted by Act No. 5 of 2013, dated 26.11.2013.] "USSD" or "Unstructured Supplementary Service Data" means a real-time or instant session-based messaging service;[[(re)] [Substituted by Act No. 1 of 2016, dated 22.11.2016.] "USSD-based mobile banking and payment services" means delivery of banking and payment services through mobile phones over USSD;

(rf)[] [Renumbered by Act No. 1 of 2018, dated 16.2.2018.] "USSD session for USSD-based mobile banking and payment services" means a session over USSD between the mobile subscriber and the bank or its agent or any entity authorized by the Reserve Bank of India for delivery of banking and payment services through mobile phones over USSD];]

(s)Words and expressions used in this Order and not defined but defined in the Act shall have the same meanings respectively assigned to them in the Act.

Section IIITariffs For Telecommunication Services

3. Tariffs.

- Tariffs for various telecommunication services and their dates of implementation shall be as set out in [Schedule I to XIII] [Substituted 'Schedule I to XIII' by Act No. 6 of 2012, dated 5.11.2012.].

4. Forbearance.

- Where the Authority has, for the time being, forborne from fixing tariff for any telecommunication service or part thereof, a service provider shall be at liberty to fix any tariff for such telecommunication services:-Provided that the service provider shall comply with the reporting requirements in respect of such tariff.[Provided further that a cellular mobile service provider who provides any other facility based service such as Basic service, National Long Distance service or International Long Distance service in the same service area in which it is providing cellular mobile services, shall report to the Authority for its approval in respect of any new tariff and/or any changes therein at least 5 working days before its implementation. Unless the Authority intervenes within the mandatory notice period of five working days, the service provider may implement the proposed tariff.] [Added by Act No. 7 of 2002, dated 6.9.2002.]

5. Deposits.

- Unless otherwise provided for no service provider shall Seek or obtain from any subscriber in any form any amount as deposit for any telecommunication service in excess of one year's rental chargeable from the subscriber for the particular telecommunication service [***] [Deleted 'as specified in the relevant standard package' by Act No. 2 of 2018, dated 24.9.2018.].

6. Flexibility and Packages.

- (i) The service provider shall offer the standard package(s) to all subscribers.

(ii)Where a tariff has been specified as a ceiling, no tariff shall be fixed in excess of such ceiling.

(iii)Where a tariff has been specified as a floor, no tariff shall be fixed below such floor.

(iv)In all other cases, a service provider may, in addition to the standard package, offer alternative combinations of tariff to different classes of subscribers in a non-discriminatory manner.

[Provided that every service provider providing cellular mobile service shall offer to the subscriber at least one pre-paid and one post-paid Tariff plan with pulse duration of one second for local and national long distance calls.] [Inserted by Notification No. 301-26/2011-ER, dated 20.4.2012.]

7. Reporting Requirement.

- (i) All service providers shall comply with the Reporting Requirement in respect of tariffs specified for the first time under this Order and also all subsequent changes.

(ii)No service provider shall alter any tariff of any telecommunication service or any part thereof without complying with the Reporting Requirement.

(iii)[ If a service provider fails to comply with the Reporting Requirement, it shall, without prejudice to the terms and conditions of its licence, or the provisions of the Act or rules or regulations or orders made, or directions issued, thereunder, be liable to pay five thousand rupees, by way of financial disincentive for every day of delay subject to a maximum of two lakh rupees as the Authority may by order direct; [Substituted by Act No. 1 of 2018, dated 16.2.2018.]

The Authority may, on reference from any person or suo motu, examine the tariffs of a SMP to determine the existence of predatory pricing. The Authority may, after providing detailed reasons, disallow the relevant tariffs if they are found to be predatory.In case of tariff being found predatory, the service provider shall, without prejudice to the terms and conditions of its licence, or the provisions of the Act or rules or regulations or orders made, or directions issued, thereunder, be liable to pay by way of financial disincentive an amount not exceeding fifty lakh rupees per tariff plan for each service area as the Authority may by order direct.Provided that no order for payment of any amount by way of financial disincentive shall be made by the Authority unless the service provider has been given a reasonable opportunity of representing against the contravention of the tariff order observed by the Authority.]

7A. [ Consequences for levy of excess charge by the service provider. [Inserted by Act No. 4 of 2012, dated 19.9.2012.]

- If the Authority finds that a service provider has collected from its subscribers any amount in violation of the provisions of this tariff order, the Authority may, by order, direct such service provider to refund such amount to the subscribers and also to pay, by way of financial disincentive, an amount not exceeding the amount collected from the subscribers:Provided that no order for payment of any amount by way of financial disincentive shall be made by the Authority unless the service provider has been given a reasonable opportunity of representing against the contravention of the tariff order observed by the Authority.]

8. Review of Tariffs.

- (i) The Authority may, from time to time, review and modify a tariff for any telecommunication service or a part thereof.

(ii)The Authority may also at any time, on reference from any affected party, and for good and sufficient reasons, review and modify any tariff.

Section IVTransparency And Consumer Protection

9. Publication of Tariffs.

- (i) Tariffs to be charged by service providers from subscribers for telecommunication services along with the conditions thereof shall be published in such manner as the Authority may from time to time direct.

(ii)Information of tariff packages that a service provider may choose to offer to subscribers shall be accompanied by a comparison of the financial implications to subscribers under each package vis-a-vis the specified standard package(s).

10. [ Non-discrimination. [Substituted by Act No. 1 of 2018, dated 16.2.2018.]

- No service provider shall, in any manner, discriminate between subscribers of the same class and such classification of the subscribers shall not be arbitrary:Provided that every classification between subscribers shall be based on intelligible eligibility criteria where such criteria shall have a rational nexus to the purpose of the said classification.Provided further that tariff in the nature of vertical price squeeze shall be a case of discriminatory tariff.]

11. [ Terms and Conditions of Service. [Substituted by Act No. 2 of 2018, dated 24.9.2018.]

- The tariff specified by the Authority relates to quality of service parameters that may be set by the Authority through regulations notified from time to time and the service providers shall convey the terms and conditions of the provision of telecommunication services to subscribers which shall not in any manner be inconsistent with the provisions of this Order and other regulations or directions that may be issued by the Authority from time to time.]Section V

12. Explanatory Memorandum.

- This order contains at Annexure 'A', an explanatory memorandum to provides clarity and transparency to the tariffs specified in this order.Annex A Explanatory Memorandum

1. In a letter dated 29.12.2000 BSNL reported tariffs to the Authority seeking to reduce the STD call charge from 26th January, 2001, by extending the duration of peak pulse rates for distance categories 50 to 200 kms compared to the TRAI standard tariff package for basic services. According to the letter, these revised pulse rates of BSNL, however, would apply only to "intra-circle calls originated by the telephone subscribers of BSNL, and terminating in the basic service network".

2. The Authority has received representations from COAI and ABTO that sought the Authority's intervention to enlarge the scope of BSNL's proposal in respect of inter-network calls also. They sought the Authority's intervention and requested that in the interest of level playing field:

(a)the revised pulse rates (or tariffs) should apply also to calls from fixed network to cellular mobile;

(b)the revised pulse rates should also apply for calculating the carriage charge to be paid by cellular mobile network to the fixed network;

(c)the revised pulse rates should apply for the carriage charge paid by private basic service providers to BSNL on intra-circle fixed to fixed network calls.

3. The Authority has examined the above requests at length and has determined that to ensure 'non-discrimination' and a 'level playing field, and also in the interest of consumers BSNL's revised pulse rates should also apply to the inter-network calls in cases detailed at items 2 (a), 2 (b) and 2 (c) above. While the issues covered by 2(b) and 2(c) are addressed by a Direction under Section 13 of the TRAI Act 1997, this Order relates to inter network call scenario described at 2(a) above.

4. In order to ensure that the benefit of the lower tariff offered by BSNL actually passes on to the subscribers of the private basic service operators, the latter is being directed to modify his charging regime in respect of inter-network calls originating on his network to fully reflect the tariff changes proposed by BSNL. The underlying principle is that the same tariff should be levied for same network elements used. As such, the same tariff should be applied for the fixed leg of an inter network call that traverse the same distance on the fixed network, irrespective of its termination in a fixed or a mobile network.

Section VIResiduary Clauses

13. Overriding Effect.

- In respect of matters covered by this Order the provisions thereof shall have overriding effect over rules framed under the Indian Telegraph Act, 1885, as also the terms and conditions of the licence of a service provider and any tariffs or conditions as may have been set by the service providers for provision of telecommunication services to subscribers.

14. Interpretation.

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

I

Basic Services (Other than ISDN)

ITEM	TARIFF
(1) Date of Implementation	1st May,1999
(2) Registration Charges	Prevailing charges as on the date of this Order as ceilings
(3) Installation Charges
(3.a) Fixed line telephony service using other than wireless in local loop technology	Prevailing charges as on the date of this Order as ceilings
(3.b) Fixed the telephony service using wireless in local loop technology	Forbearance
(4) Deposits
(4.a) Fixed line telephony service using other than wireless in local loop technology	Not to exceed twelve months rentals as specified from time to time
(4.b) Fixed line telephony service using wireless in local loop technology.	Forbearance
Provided that,
The maximum period for deposit higher than at (a) above (i.e, higher than for fixed line telephony other than using wireless in local loop) is one year. At the end of one year of obtaining a wireless in local loop connection, unless the subscriber specifically demands the continuation of that connection on wireless in local loop, the additional deposit involved shall be refunded to the subscriber or interest paid on such additional deposit at the annual rate of interest for one year deposits prescribed by the State Bank of India.
(5) Monthly Rentals for Rural Subscribers
(5.a) Rural Law User Subscribers	Exchange System Capacity (Number of Lines)	From April, 1999 to 31 March 2001 (Rs.)	April 1,2000 to 31 March, 2001 (Rs.)	From April 1, 2001 to 31 March, 2002 (Rs.)
ITEM	TARIFF
	Up to 999	70	70	70
	1000 to 29,999	120	120	120
	30,000 to 99,999	180	180	180
	1 lakh and above	250	250	250
(5.b) Rural General User Subscribers	Exchange System Capacity (Number of Lines)	From April, 1999 to 31 March 2001 (Rs.)	April 1, 2000 to 31 March, 2001 (Rs.)	From April 1, 2001 to 31 March, 2002 (Rs.)
	Up to 999	70	95	120
	1000 to 29,999	120	140	160
	30,000 to 99,999	180	200	220
	1 lakh and above	250	280	310
(5.c) Rural Commercial User Subscribers	Exchange System Capacity (Number of Lines)	From April, 1999 to 31 March 2001 (Rs.)	April 1,2000 to 31 March, 2001 (Rs.)	From April 1, 2001 to 31 March, 2002 (Rs.)
	Up to 999	120	120	120
	1000 to 29,999	160	160	160
	30,000 to 99,999	220	220	220
	1 lakh and above	310	310	310
	Notes :
(1) Rural subscribers are those who reside in rural areas. For the purpose of this Schedule, the definition of rural area shall be the same as used in conducting the Census of India.
(2) Low user subscribers are those making not more than 500 metered calls per month of a billing cycle.
(3) General user subscribers are those other than low user subscribers or commercial user subscribers.
(4) The procedures for migration of subscribers from one category to another (i.e.low user subscribers to general user subscribers, and vice versa) on the basis of the extent of usage will be notified before September 30, 1999, as this issue becomes relevant only with effect from April 1, 2000.
(5) The rules for classifying subscribers as commercial user subscribers will be laid down by the Authority after due consultation. In the interim, commercial user subscribers are those who opt for the rental category specified for"Commercial user subscribers". The classification as commercial user subscriber shall be effective from the commencement of the next billing cycle after the date of option.
(6) Exchange system capacity is the sum of the capacities of all exchanges in a local area, except that for rural subscribers the relevant exchange system capacity to be reckoned for this purpose is the one as existed prior to August 15, 1998, i.e., before the local call area became coterminous with the short distance charging area (SDCA) for purpose of local calls. Any augmentation of the exchange capacity after the date of implementation of this Order shall automatically be taken into account for reclassification for purposes of tariffs.
(7) Short Distance Charging Area (SDCA) is the area which, with few exceptions, coincides with revenue tehsil/taluk.
(6) Monthly Rentals for Urban Subscribers
(6.a) Urban Low User Subscribers	Exchange System Capacity (Number of Lines)	From April, 1999 to 31 March 2001 (Rs.)	April 1,2000 to 31 March, 2001 (Rs.)	From April 1, 2001 to 31 March, 2002 (Rs.)
	Up to 999	120	120	120
	30,000 to 99,999	180	180	180
	1 lakh and above	250	250	250
(6.b) Urban Rural General User Subscribers	Exchange System Capacity (Number of Lines)	From April, 1999 to 31 March 2001 (Rs.)	April 1, 2000 to 31 March, 2001 (Rs.)	From April 1, 2001 to 31 March, 2002 (Rs.)
	Up to 29,999	120	140	160
	30,000 to 99,999	180	200	220
	1 lakh and above	250	280	310
(6.c) Urban Commercial User Subscribers	Exchange System Capacity (Number of Lines)	From April, 1999 to 31 March 2001 (Rs.)	April 1,2000 to 31 March, 2001 (Rs.)	From April 1, 2001 to 31 March, 2002 (Rs.)
	Up to 29,999	160	160	160
	30,000 to 99,999	220	220	220
	1 lakh and above	310	310	310
	Notes :
(1) Urban subscribers are those who reside in rural areas. For the purpose of this Schedule, the definition of urban area shall be the same as used in conducting the Census of India.
(2) Low user subscribers are those making not more than 500 metered calls per month of a billing cycle.
(3) General user subscribers are those other than low user subscribers or commercial user subscribers.
(4) The procedures for migration of subscribers from one category to another (i.e.low user subscribers to general user subscribers, and vice-versa) on the basis of the extent of usage will be notified before September 30, 1999, as this issue becomes relevant only with effect from April 1, 2000.
(5) The rules for classifying subscribers as commercial user subscribers will be laid down by the Authority after due consultation. In the interim, commercial user subscribers are those who opt for the rental category prescribed for"Commercial user subscribers". The classification as commercial user subscriber shall be effective from the commencement of the next billing cycle after the date of option.
(6) Exchange system capacity is the sum of the capacities of all exchanges in a local area.
(7) Tariff per metered call for rural subscribers	First 500 metered calls per month of the billing cycle (except for free calls) (Rs)0.80	Metered calls in excess of the first 500 metered calls per month of the billing cycle (Rs) 1.20
(8) Free calls (or un-charged calls) for rural subscribers.	75 metered calls per month of a billing cycle
(9) [ Free calls (or uncharged calls) for rural subscribers in fixed line telephony service including wireless in local loop technology (Fixed) [Substituted by Act No. 2 of 2018, dated 24.9.2018.]	50 metered call units per month of abilling cycle]
(10) Free calls (or uncharged calls) for urban subscribers	60 metered calls per month of a billing cycle
(11) Pulse Rate for local calls
(11.a) Exchanges where pulses can be applied to local calls	180 seconds
(11.b) Exchange where pulses cannot be applied to local calls)	Forbearance
Notes :
(1) Local Area is the area co-terminus with a Short Distance Charging Area(SDCA).
(2) Short Distance Charging Area (SDCA) is the area which, with few exceptions, coincides with revenue tehsil/taluk.
(12) Pulse rates for peak hours
(12.a) For subscriber trunk dialed domestic long-distance calls	Radial distance between any two exchanges or between any two charging centers	From April 1, 1999 to 31 March, 2000 (Seconds)	From April 1, 1999 to 31 March, 2001 (Seconds)	From April 1, 1999 to 31 March, 2002 (Seconds)
	Up to 50 kms	180.0	180.0	180.0
	Above 50 kms and up to 200 kms	14.0	15.0	18.0
	Above 200 kms and up to 500 kms	5.0	6.2	6.8
	Above 500 kms and up to 1000 kms	3.5	4.1	4.6
	Above 100 kms	2.5	3.0	3.5
These pulse rates imply the following peak hour tariffs for an STD call of 1 minute duration:
(12.a.i) At pulse charge of Rs. 0.80 per metered call	Radial distance between any two exchanges or between any two charging centers	From April 1, 1999 to 31 March, 2000 (Rs)	From April 1, 1999 to 31 March, 2001 (Rs)	From April 1, 1999 to 31 March, 2002 (Rs)
	Up to 50 kms	0.80.	0.80	0.80
	Above 50 kms and up to 200 kms	4.00	4.00	3.20
	Above 200 kms and up to 500 kms	10.40	8.00	7.20
	Above 500 kms and up to 1000 kms	14.40	12.00	11.20
	Above 100 kms	20.00	16.80	14.40
(12.a.ii) At pulse charge of Re. 1.00 per metered call	Radial distance between any two exchanges or between any two charging centers	From April 1, 1999 to 31 March, 2000 (Rs)	From April 1, 1999 to 31 March, 2001 (Rs)	From April 1, 1999 to 31 March, 2002 (Rs)
	Up to 50 kms	1.00	1.00	1.00
	Above 50 kms and up to 200 kms	5.00	5.00	4.00
	Above 200 kms and up to 500 kms	13.00	10.00.2	9.00
	Above 500 kms and up to 1000 kms	18.00	15.00	14.00
	Above 1000 kms	25.00	21.00	18.00
(12.a.iii) At pulse charge of Rs. 1.20 per metered	Radial distance between any two exchanges or between any two charging centers	From April 1, 1999 to 31 March, 2000 (Rs)	From April 1, 1999 to 31 March, 2001 (Rs)	From April 1, 1999 to 31 March, 2002 (Rs)
	Up to 50 kms	1.20.	1.20	1.20
	Above 50 kms and up to 200 kms	6.00	6.00	4.80
	Above 200 kms and up to 500 kms	15.60	12.00	10.80
	Above 500 kms and up to 1000 kms	21.60	18.00	16.80
	Above 1000 kms	30.00	25.20	21.60
	Notes
(1) Charging centres are classified as "Long Distance Charging Centre" (LDCC) and "Short Distance Charging Centre" (SDCC).
(2) Long Distance Charging Centre is a particular Trunk Exchange in a long distance charging area as presently defined for the purpose of charging for trunk calls. Headquarters of a Secondary Switching Areas are generally LDCCs.
(3) Short Distance Charging Centre is a particular exchange in short distance charging area as presently defined for the purpose of charging trunk calls.Headquarters of Short Distance Charging Areas are generally SDCCs.
(4) Secondary Switching Area (SSA) is a territory, whose boundaries, generally but not necessarily, are co-terminus with those of a revenue District and in which normally one Secondary Trunk Automatic Exchange is located.[(5) The pulse rate for a long distance PSTN call carried on the networks of two fixed operators will be the same as the pulse rate corresponding to the lowest tariff applicable for the same distance intra-network call. The pulse rate for the fixed leg of call originating in the fixed network and terminating in mobile network shall be the same as pulse rate corresponding to the lowest tariff applied by the service provider, for intra-network calls for identical carriage from the originating SDCC to the SDCC in which the POI is located.] [Inserted by Notification No. 310-1(5)/TRAI-2000, dated 25.1.2001 (w.e.f. 1.4.1999).]
(12.b) International Subscriber Dialed calls	Country Category	From April 1, 1999 to 31 March, 2000 (Rs)	From April 1, 1999 to 31 March, 2001 (Rs)	From April 1, 1999 to 31 March, 2002 (Rs)
	SAARC and other Neighboring Countries	2.5	2.8	3.3
	Countries in Africa, Europe, Gulf, Asia and Oceania	1.5	1.8	2.3
	Countries in American Continent and Other Places in Western Hemisphere	1.2	1.5	1.8
These pulse rates imply the following peak hour tariffs for ISD calls of 1 minute duration:
(12.b.i.) At pulse charge of Rs. 0.80 per metered call	Call made to :	From April 1, 1999 to 31 March, 2000 (Rs)	From April 1, 1999 to 31 March, 2001 (Rs)	From April 1, 1999 to 31 March, 2002 (Rs)
	SAARC and other Neighboring Countries	20.00	16.80	14.40
	Countries in Africa, Europe, Gulf, Asia and Oceania	32.80	27.20	21.60
	Countries in American Continent and Other Places in Western Hemisphere	40.80	32.80	27.20
(12.b.ii.) At pulse charge of Rs. 1.00 per metered call	Call made to :	From April 1, 1999 to 31 March, 2000 (Rs)	From April 1, 1999 to 31 March, 2001 (Rs)	From April 1, 1999 to 31 March, 2002 (Rs)
	SAARC and other Neighboring Countries	25.00	21.00	18.00
	Countries in Africa, Europe, Gulf, Asia and Oceania	41.00	34.00	27.00
	Countries in American Continent and Other Places in Western Hemisphere	51.20	41.00	34.00
(12.b.iii.) At pulse charge of Rs. 1.20 per metered call	Call made to :	From April 1, 1999 to 31 March, 2000 (Rs)	From April 1, 1999 to 31 March, 2001 (Rs)	From April 1, 1999 to 31 March, 2002 (Rs)
	SAARC and other Neighboring Countries	30.00	25.20	21.60
	Countries in Africa, Europe, Gulf, Asia and Oceania	49.20	40.80	32.40
	Countries in American Continent and Other Places in Western Hemisphere	61.20	49.20	40.80
	Note: The coverage of country categories shall be as per the present classification by the Department Telecommunications.
(13) Peak hour tariff
(13.a) For manual trunk calls
(13.a.i) From and to places with STD facilities	(i) Rs.5 per call
Plus
(ii) Tariff for subscriber tariff under this plan may be the amount applicable to a one minute subscriber trunk dialed domestic long distance call.
Provided that,
The minimum tariff under this plan may be the amount applicable to a one minute subscriber trunk dialed domestic long distance call.
The above tariffs are ceilings.
(13.a.ii.) From/to places without STD facilities.	Tariffs shall be the same as in (i) above, assuming as if these places have STD facilities.
(13.b.) For trunk calls with special features such as demand call, person to person call, lightning call, etc.	Forbearance
(13.c.) For operator assisted international calls
(13.c.i) From and to places with ISD facilities	(i) Rs.5 per call
Plus
(ii) Tariff for ISD calls, as applicable,
Provided that,
The minimum tariff under this plan may be the amount applicable to a one minute ISD call.
The above tariffs are ceilings.
Tariffs shall be the same as in (i) above, assuming as if these places have STD facilities.
(13.d) For operator assisted international calls, with special features such as demand calls, person to person call, lightning call, etc.	Forbearance
(14) Peak Hours :
(14.a) For domestic long distance calls	(i) For distance slab "Up to 50 kilometers", there need not be any division of the calendar day between peak and off-peak hours.
(ii) For all other distance slabs, speak hours shall not exceed 11 hours during a calendar day. Peak hour tariffs specified in this schedule cannot, therefore, be charged for more than 11 hours in a calendar day for distance slabs beyond 50 kms.
(iii) Forbearance with respect to the choice of timings for peak hours.
(14.b) For international calls	(i) For country categories in the Table specifying peak hour pulse rates for international calls, peak hours shall not exceed 11 hours during a calendar day, for each of the three country categories. Peak hours tariffs specified in this Schedule for international calls cannot, therefore, be charged for more than 11 hours in a calendar day for any of the three country categories.
(ii) Forbearance with respect to the choice of timings for peak hours of 11 hours during a calendar day for each of the three country categories.
(15) Off-peak hours
(15.a) For domestic long distance calls	(i) For all distance slabs other than "Up to 50 kms", off-peak hours shall not be less than 13 hours during a calendar day.
(ii) On Sundays and National Holidays (i.e. 26thJanuary, 15th August and 2nd October), all the 24 hours during the calendar day shall be off-peak hours.
(iii) Forbearance with respect to the choice of timings for off-peak hours during a calendar day.
(iv) Forbearance for off-peak hour tariffs subject to the condition that these tariffs shall be below the relevant peak hour tariffs specified in this Schedule.
(15.b) For international calls	(i) For country categories in the Table peak hour pulse rates for international calls, off-peak hours shall not be less than 13 hours during a calendar day for each of the three country categories.
(ii) On Sundays and National Holidays (i.e., 26thJanuary, 15th August and 2nd October), all the 24 hours during the calendar day shall be off-peak hours.
(iii) Forbearance with respect to the choice of timings for off-peak hours during a calendar day for each of the three country categories.
(iv) Forbearance for off-peak hours tariffs, subject to the condition that these tariffs shall be below the peak hour tariffs specified in this Schedule.
(16) Franchised Group PBX, or PABX and EPABX With DID Facility (for Multistory Buildings, Other Buildings, Co-operative Housing Societies)
(16.a) For the franchiSee
(16.a.i) Registration and installation charges)	Prevailing charges as on the date of this Order as ceiling
(16.a.ii) Monthly rental per junction line
(16.a.ii.1) For outgoing and both-ways junction	Exchange system capacity (Number of lines)	Rural Franchisees (Ceiling of Rs.)	Urban Franchisees (Ceiling of Rs.)
	Up to 999 lines	120	160
	1000 to 29,999 lines	160	160
	30,000 to 99,999 lines	220	220
	1 lakh and above lines	310	310
(16.a.ii.2) For incoming junctions	Same rental as for outgoing and both-ways junctions less a minimum rebate of Rs.50 per month
(16.a.iii) Other Matters Relevant to Tariffs	Forbearance
(16.b) For extension user
(16.b.i) Registration and Installation charges	Prevailing charges as on the date of this Order as ceilings
(16.b.ii.) Monthly Rental	Rs. 125 per month
(16.b.iii) Security Deposit	Ceiling of twelve months' rental charged to the extension user
(16.b.iv) Call Charge	Rs. 1.20 per metered call
(16.b.v) Free Calls (or uncharged calls)	Nil
(16.b.vi) Other Matters Relevant to Tariffs	Forbearance
Note :-Alternative tariff packages may be offered by franchisees. For explanation of "alternative tariff packages", See Explanatory Notes at the end of this Schedule.
(17) Subscriber Owned Group PBX, PABX, EPABX (for Office Buildings, Hotels and Other Parties)
(17.a) Registration and Installation charges	Prevailing charges as on the date of this Order as ceilings
(17.b) Monthly Rental Per Junction Line:
(17.b.i) For outgoing and Both-ways junctions lines	Ceiling of Rs. 620 per month
(17.b.ii) For incoming junction lines	Ceiling of Rs. 620 per month less a minimum rebate of Rs. 50 per month
(17.c) Call charges	Rs. 1.20 per metered call
(17.d) Free Calls (or uncharged calls)	Nil
(17.e) Other Matters Relevant to Tariffs	Forbearance
(18) Service Provider Owned Group PBX, PABX, EPABX (for Office Buildings, Hotels and Other Parties)
(18.a) Registration and Installation charges for junctions	Prevailing charges as on the date of this Order as ceilings
(18.b) Monthly Rental Per Junction Line	Ceiling of Rs. 620 per month
(18.b.i) For outgoing and Both-Ways junction lines	Ceiling of Rs. 620 per month less as minimum rebate of Rs. 50 per month
(18.b.ii) For incoming junction lines	Rs. 1.20 per metered call
(18.c) Call Charge	Nil
(18.d) Free Calls (or uncharged calls)	Forbearance
(18.e) Other Matters Relevant to Tariffs	Forbearance
(19) PCOs/VPTs
(19.a) Coin Collection Boxes (CCBs)
(19.a.i) Tariff in rural areas	Rs. 1.00 per metered call
(19.a.ii.) Tariff in urban areas	Rs. 1.00 per metered call
(19.b) Tariff for local call from PCOs/VPTs (other than from STD/ISD/PCOs/ VPTs)
(19.b.i) in rural areas	Ceiling of Re. 1.00 per metered call
(19.b.ii) in urban areas	Ceiling of Rs. 1.20 per metered call
(19.c) Tariff for local and STD/ISD calls from STD/ISD PCOs/VPTs
(19.c.i) in rural areas	Ceiling of Rs. 1.20 per metered call
Plus
Ceiling of Rs. 2 for each STD/ISD call (irrespective of duration)
(19.c.ii) in urban areas	Ceiling of Rs. 1.20 per metered call
plus
Ceiling of Rs. 2 for each STD/ISD call (irrespective of duration)
(19.d) Long distance public telephone with flat rate	Ceiling of Rs. 1.20 per metered call
plus
Ceiling of Rs. 2 for each STD/ISD call (irrespective of duration)
(20) Fascimile	Forbearance
(21) All Other Matters Relevant to Tariffs, including billing cycle, and special and supplementary services not elsewhere specified	Forbearance
EXPLANATORY NOTES :
(a) Low User Subscriber	A subscriber making not more than 500 metered calls per month of a billing cycle.
(b) General User Subscriber	A subscriber other than low user subscribers or commercial user subscribers. The procedures for migration of subscribers from one category to another (i.e., low user subscribers to general user subscribers, and vice versa) on the basis of the extent of usage will be notified before September 30, 1999, as this issue becomes relevant only with effect from April 1, 2000.
(c) Commercial User Subscriber	The rules for classifying subscribers as commercial user subscribers will be laid down by the Authority after due consultation process. In the interim commercial user subscribers are those who opt for the rental category prescribed for "Commercial user subscribers". The classification as commercial user subscriber shall be effective from the commencement of the next billing cycle after the date of option.
(d) Rural subscribers	Subscribers residing in rural areas. For the purpose of this Schedule, the definition of rural area shall be the same As-used in conducting the Census of India.
(e) Urban subscribers	Subscribers residing in urban areas. For the purpose of this Schedule, the definition of urban area shall be the same as used in conducting the Census of India.
(f) Standard tariff package (s)	A standard tariff package provides basic service at the tariffs specified in the Schedule, and includes the specified number of free calls. Different rentals prescribed for the three categories of subscribers in (a) to (c) above imply that three different standard tariff packages are specified in this Schedule.
(g) Alternative tariff packages	Tariff and free call allowance offered to subscribers by service providers, in addition to those offered in the standard tariff packages. In the"alternative tariff packages", items for which tariffs are specified in terms of a ceiling will continue to be subject to the specified ceiling. Items for which a specific amount of tariff is shown in this Schedule (e.g., rentals and call charges) may have any alternative tariff in the "alternative tariff package". Similarly an alternative free call allowance may be provided in an "alternative tariff package".
(h) Mandatory provisions of standard packages	Subscribers must have the option of getting basic services (other than ISDN) at tariffs and free call allowance specified in this Schedule. In addition, the service provider may offer alternative tariff packages to the subscribers. The subscriber shall be free to choose among various tariffs and free call offers available.
(i) Exchange system capacity	the sum of the capacities of all exchanges in a local area, except that for the purpose of offering tariffs applicable to rural subscribers (include rentals) the relevant exchange system capacity to he reckoned is the one as existed prior to August 15. 1998, i.e. before the local call area became conterminous with the short distance charging area (SDCA) for purpose of local calls. Any augmentation of the exchange capacity after the date of implementation of this Order shall automatically be taken into account for re-classification for the purposes of tariffs.
(j) Short Distance Charging Area (SDCA)	Short Distance Charging Area (SDCA) is the area which, with few exceptions, coincides with revenue tehsil/taluk. The local area is conterminous with an SDCA for the purpose of tariffs.
(k) Charging Centres	Charging centres are classified as "Long Distance Charging Centre" (LDCC) and "Short Distance Charging' Centre" (SDCC).
(l) Long Distance Charging Centre (LDCC)	Long Distance Charging Centre is a particular Trunk Exchange in a long distance charging area as presently defined for the purpose of charging for trunk calls. Headquarters of a Secondary Switching Area are generally LDCCs.
(m) Short Distance Charging Centre (SDCC)	Short Distance Charging Centre is a particular exchange in short distance charging area as presently defined for the purpose of charging trunk calls.Headquarters of Short Distance Charging Areas are generally SDCCs.
(n) Secondary Switching Area (SSA)	Secondary Switching Area (SSA) is a territory, whose boundaries, generally but not necessarily, are co-terminus with those of a revenue District and in which normally one Secondary Trunk Automatic Exchange is located.
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II

Cellular Mobile Telecom Service (CMTS)

ITEM	TARIFF
(1) [ Rental and airtime charge [Substituted by Act No. 7 of 2002, dated 6.9.2002.]	Forbearance provided that:Every service provider shall specify a monthly rental and airtime charge per minute with a pulse duration of 30 seconds, as a "Reference Tariff Package of the Service Provider".
[***] [Deleted '(2)' by Act No. 2 of 2018, dated 24.9.2018.]	-
(3) Installation charges	One time installation charge may be levied by a service provider only when a customer initially gets connected to the network of the service provider. No installation charge shall be levied when a subscriber moves from one package to another offered by a service provider.
(4) [ Activation charge [Substituted by Act No. 2 of 2018, dated 24.9.2018.]	One time activation charge may be levied by a service provider only when a customer initially gets connected to the network of the service provider. No further activation charge shall be levied when a subscriber moves from one tariff plan to another.]
(5) Tariff for prepaid service	Forbearance;Provided that a) At least one denomination of pre-paid cards offered by every Service Provider must be for an amount of Rs.300.00 or less with a corresponding validity period of at least one month.b) The charges for replacement of lost/ damaged SIM card shall be based on cost with a reasonable mark-up.c) If there is any amount that is unused at the end of the validity period, this amount should be carried over to the renewed card, if such renewal is done within a reasonable, specified period.d) In the case of each pre-paid card package, the customer should be prominently and clearly informed of the total amount that is available in the pre-paid card package for making calls, i.e. to pay towards usage.

(6) Other matters relevant totariff including billing cycle.	Forbearance]
[***] [Deleted by Act No. 7 of 2002, dated 6.9.2002.]	-
-	-
-	-
-	-
-	-
-	-
-
-	-
-	-
-	-
-	-
-	-
-	-
-	-
-
[(14.a) National Roaming [Substituted by Act No. 3 of 2015, dated 9.4.2015.]
(14.a.i) Fixed charge for national Roaming	Nillprovided that Special Tariff Voucher and Combo Voucher shall be permitted and in case of SRTP, the fixed charge shall be under forbearance.
(14.a.ii) Charge for outgoing local voice call while on national Roaming	Ceiling of Re. 0.80 per minute
(14.a.iii) Charge for outgoing long distance (inter-circle) voice call while on national roaming	Ceiling of Rs. 1.15 per minute
(14.a.iv) Charge for incoming voice call while on national Roaming	Ceiling of Re. 0.45 per minute
(14.a.v) Charge for outgoing local Short Message Service (SMS) while on national roaming	Ceiling of Re. 0.25 per SMS
(14.a.vi) Charge for outgoing long distance (inter-circle)Short Message Service (SMS) while on national roaming	Ceiling of Rs. 0.38 per SMS
(14.a.vii) Charge for incoming Short Message Service (SMS) while on national roaming	Nill
(14.a.viii) Surcharge while national roaming	Nill
(14.ab) International roaming	Forbearance
(14.bc) Any other item related to roaming but not falling under sub-item (14.a) and (14.ab) above	Forbearance]
(14.b) Other Supplementary Services	Forbearance
(14.c) Value Added Services	Forbearance
(14.d) All other matters relevant to	Forbearance Tariff, including billing cycle

Notes:

1.

) All initial Reference Tariff Package of the Service Providers shall be referred to the Authority by 19/9/2002. The approved Reference Tariff Package of the service provider shall be implemented from 1st October 2002.

2.

) The Reference Tariff Package shall always be available to the customer together with any other tariff offers.

3.

) The Service Provider shall give wide publicity to its Reference Tariff Package.

4.

) The Authority shall continue to monitor the tariffs in the market, and if required, shall reintroduce standard tariff package(s) for one or more licensed service areas as may be deemed necessary.

5.

) From time to time the TRAI will make public a comprehensive list of the Reference Tariff Packages of all CMSOs in the country through its web site and through consumer organisations registered with it to keep the public informed of all Reference Tariff Packages on offer.

Explanatory Notes
(a) Standard Tariff Package	The Standard Package provides Cellular services at the tariffs specified in the Schedule.
(b) Alternative Tariff Packages	Tariff offered to subscribers in addition to that offered in the Standard Package. In these Alternative Tariff Packages, items for which tariffs are specified as ceilings cannot be exceeded. Items for which a particular amount is specified in the Schedule, viz., rental and airtime charge may have a different tariff in the Alternative Tariff Package.
(c) Mandatory provision of standard packages	Subscribers must have the option of getting Cellular services at tariffs specified in this Schedule. In addition the service provider may offer alternative tariff packages to the subscribers. The subscriber shall be free to choose among various tariff packages available.

[***] [Deleted 'Schedule III' by Act No. 2 of 2018, dated 24.9.2018.][Schedule IV] [Substituted by Act No. 4 of 2014, dated 14.7.2014.]Domestic Leased Circuits

Item	Tariff
(1) Date of implementation	01.08.2014
(2) Coverage	(a) All tariffsspecified as ceilings(b) It is mandatoryfor domestic leased circuits to be provided through utilizationof spare capacity when such capacity is available and when notavailable, on Rent and Guarantee Terms/ Special Construction/Contribution basis. All service providers shall report to theAuthority the commercial and economic basis of their terms andconditions with respect to Rent and Guarantee/ SpecialConstruction/ Contribution basis etc. schemes, under theprovisions of the Telecommunication Tariff Order, 1999 relatingto reporting requirement.(c) Service providers may offer discounts on theceiling tariffs. Discounts, if offered, shall be transparent andnon-discriminatory, based on laid down criteria and subject toreporting requirement.
(3) (a) Ceiling tariffs for domestic leasedcircuits of E1 (2 Mbps), DS-3 (45 Mbps), STM-1 (155 Mbps) andSTM-4 (622 Mbps) capacities	As specified in Annexure to this Schedule
(3) (b) Tariff for domestic leased circuits ofother speeds/ capacities	Under forbearance
(3) (c) Chargeable distance for a domesticleased circuit	The chargeable distance for a domestic leasedcircuit shall not exceed 1.25 times the radial distance betweenthe two ends of the domestic leased circuit.
(3) (d) Ceiling tariffs for domestic leasedcircuits of intermediate distances	The ceiling tariffs for distances lying inbetween the distances specified in Annexure to this Scheduleshall be computed on pro-rata basis.
(4) Ceiling tariffs for end-links (or localleads)	(i) Tariffs forend-links shall be same as the ceiling tariffs for domesticleased circuits specified under item (3) of this Schedule.(ii) In case such leasing is technically notpossible then on Rent and Guarantee Terms/ Special Construction/Contribution Basis
(5) Ceiling tariffs for E1/R2 links for ISPs	(i) Tariffs for E1/R2links for ISPs shall contain the Port charges as specified in theTelecommunication Interconnection (Port Charges) Regulation 2001(6 of 2001) and tariff for domestic leased circuit/ endlink asspecified under this Schedule.(ii) Each component of the tariff shall bespecified separately in the bill.
(6) Other matters relevant to domestic leasedcircuits not specified in this Schedule	Under forbearance

Annexure to Schedule IVCeiling tariffs (in Rs. per annum) for domestic leased circuits of E1 (2 Mbps), DS-3 (45 Mbps), STM-1 (155 Mbps) and STM-4 (622 Mbps) capacitiesTable I

Distance (in Km)	Ceiling tariff for E1 (2 Mbps)
5	12,086
10	19,117
20	33,180
30	47,243
40	61,305
50	75,368
60	89,431
70	103,493
80	117,556
90	131,618
100	145,681
150	169,353
200	193,750
250	218,147
300	242,544
350	266,941
400	291,339
450	315,736
500	340,133
>500	341,000

Table II

Distance (in Km)	Ceiling tariff for DS-3 (45 Mbps)	Ceiling tariff for STM-1 (155 Mbps)	Ceiling tariff for STM-4 (622 Mbps)
<50	[613,000] [Substituted '584,000' by Act No. 7 of 2014, dated 1.8.2014.]	1,610,000	4,188,000
50	[613,704] [Substituted '584,919' by Act No. 7 of 2014, dated 1.8.2014.]	1,610,973	4,188,531
60	[719,174] [Substituted '690,388' by Act No. 7 of 2014, dated 1.8.2014.]	1,887,831	4,908,361
70	[824,643] [Substituted '795,858' by Act No. 7 of 2014, dated 1.8.2014.]	2,164,689	5,628,191
80	[930,113] [Substituted '901,327' by Act No. 7 of 2014, dated 1.8.2014.]	2,441,546	6,348,020
90	[1,035,582] [Substituted '1,006,797' by Act No. 7 of 2014, dated 1.8.2014.]	2,718,404	7,067,850
100	[1,141,052] [Substituted '1,112,267' by Act No. 7 of 2014, dated 1.8.2014.]	2,995,261	7,787,680
150	1,317,960	3,459,645	8,995,077
200	1,508,698	3,960,333	10,296,865
250	1,699,436	4,461,020	11,598,652
300	1,890,174	4,961,707	12,900,439
350	2,080,912	5,462,395	14,202,226
400	2,271,650	5,963,082	15,504,014
450	2,462,388	6,463,770	16,805,801
500	2,653,126	6,964,457	18,107,588
>500	2,654,000	6,965,000	18,108,000

V

ISDN Services

ITEM I	TARIFF
(1) Date of implementation	May 1,1999
(2) Initial Deposit and Registration Deposit	Aggregate of all deposits (excluding security deposit for equipment) cannot exceed one year's rental
The registration deposit should be combined with the initial deposit for the purpose of comparing with the maximum limit on deposits.
(3) Installation and Testing Charges	Installation and testing charges are one time charges
(3.a) Wiring charges up to Network Terminal (NT) for Primary Rate Access (PRA)	Rs. 4000 as ceiling
(3.b) Wiring charges up to NTI for Basic Rate Access (BRA)	Rs. 600 as ceiling
(3.c) Subscriber Interface Bus	Rs. 500 as ceiling
(3.d) For ISDN Terminals
(3.d.i) Ordinary ISDN Phone	Rs. 275 as ceiling
(3.d.ii) ISDN PC Card	Rs. 400 as ceiling
(3.d.iii) ISDN Feature Phone	Rs. 550 as ceiling
(3.d.iv) Terminal Adopter	Rs. 475 as ceiling
(3.d.v) ISDN PBX per port	Rs. 800 as ceiling
(3.d.vi) G4 Fax Terminal	Rs. 6000 as ceiling
(3.d.vii) Videophone	Rs. 1350 as ceiling
(4) Monthly Rental for ISDN Equipment (optional)	The rates for monthly rental for individual ISDN equipment are applicable only if the equipment is hired from the service provider
(4.a) Ordinary ISDN Phone	Rs. 550 as ceiling
(4.b) ISDN PC Card	Rs. 800 as ceiling
(4.c) ISDN Feature Phone	Rs. 1100 as ceiling
(4.d) Terminal Adopter	Rs. 950 as ceiling
(4.e) ISDN PBX per port	Rs. 1600 as ceiling
(4.f) G4 Fax Terminal	Rs.12,000 as ceiling
(4.g) Videophone	Rs. 2700 as ceiling
(5) Monthly Rental for Access
(5.a) for PRA	A ceiling of Rs.5000 per month up to 3 kms and Rs.2000 for each additional km or part thereof
(5.b) for BRA	Rs. 1000 as ceiling
(6) Usage Charges For every B channel	Rates as applicable to PSTN as ceilings. There shall be no minimum usage charge
Any change in the PSTN tariff will automatically imply a corresponding change in the usage rate applicable for every B channel
(7) Rental for supplementary services
(7.a) Direct Dialing in	NIL
(7.b) Calling Line Identification Presentation (CLIP)	NIL
(7.c) Line Hunting	NIL
(7.d) Closed User Group (CUG)	NIL
(7.e) Advice of Charge	NIL
(7.f) User to User Signaling	NIL
(8) Minimum period of hire for temporary ISDN connection	One month
(9) Rental for temporary ISDN connection
(9.a) For PRA	A ceiling of Rs.10,000 per month up to 3 kms and Rs. 4000 for each additional km or part as thereof
(9.b) for BRA	Rs. 2000 per month as ceiling
(10) Surrender before provision	Actual expenses incurred are chargeable
(11) Security Deposit for equipment hired from the Basic Service Provider	The security deposit cannot exceed the equipment's prevailing market price.
(12) All other matters relevant to tariff, including billing cycle	Forbearance

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