Section 2 in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
2. Definitions. - In these regulations, unless the context otherwise requires,-
(a)"Act" means the Telecom Regulatory Authority of India Act, 1997 (24 of 1997);(b)"appellate authority" means one or more persons appointed as appellate authority under regulation 10, by a service provider, falling in clause (a) or clause (b) of sub-regulation (3) of regulation 1;(c)"Authority" means the Telecom Regulatory Authority of India established under sub-section (1) of section 3 of the Act;(d)"Basic Telephone Service" covers collection, carriage, transmission and delivery of voice or non-voice messages over licensee's Public Switched Telephone Network in licensed service area and includes provision of all types of services except those requiring a separate license;(e)"Broadband" or "Broadband Service" means a data connection, -(i)which is always on and is able to support interactive services including Internet access;(ii)which has the capability of the minimum download speed of two hundred fifty six kilo bits per second or such minimum download speed, as may be specified by the licensor, from time to time, to an individual subscriber from the point of presence of the service provider intending to provide Broadband service where a multiple of such individual Broadband connections are aggregated and the subscriber is able to access these interactive services including the Internet through the said point of presence;(iii)in which the interactive services shall exclude any services for which a separate license is specifically required (such as real-time voice transmission) except to the extent permitted, or, as may be permitted, under Internet service provider's license with internet telephony,and which shall include such services or download speed or features, as may be specified from time to time, by the licensor;(f)"Call Centre" means a department or a section or a facility established under regulation 3 by the service provider, falling in clause (a) or clause (b) of sub-regulation (3) of regulation 1 for redressal of grievances of its consumers by telephone or electronic means or by any other means;(g)"Cellular Mobile Telephone Service"-(i)means telecommunication service provided by means of a telecommunication system for the conveyance of messages through the agency of wireless telegraphy where every message that is conveyed thereby has been, or is to be, conveyed by means of a telecommunication system which is designed or adapted to be capable of being used while in motion;(ii)refers to transmission of voice or non-voice messages over Licensee's Network in real time only but service does not cover broadcasting of any messages, voice or non-voice, however, Cell Broadcast is permitted only to the subscribers of the service,(iii)in respect of which the subscriber (all types, pre-paid as well as post-paid) has to be registered and authenticated at the network point of registration and approved numbering plan shall be applicable;(h)"consumer" means a consumer of a service provider falling in clause (a) or clause (b) of sub-regulation (3) of regulation 1 and includes its customer and subscriber ;(i)"Indian language" means a language specified in the Eighth Schedule to the Constitution;(j)"Internet Service" means all types of Internet access or Internet content services as provided in the license;(k)"License" means a license granted or having effect as if granted under section 4 of the Indian Telegraph Act, 1885 (13 of 1885) or the provisions of the Indian Wireless Telegraphy Act, 1933 (17 of 1933);(l)"Manual" means the Manual of Practice for handling consumer complaints referred to in regulation 20;(m)"Nodal Officer" means the officer appointed or designated under regulation 6 by a service provider falling in clause (a) or clause (b) of sub-regulation (3) of regulation 1;(n)"Public Switched Telephone Network" means a fixed specified switched public telephone network providing a two-way switched telecommunications service to the general public;(o)"regulations" means the Telecom Consumers Protection and Redressal of Grievances of Regulations, 2007;(p)"Schedule" means the Schedule annexed to these regulations;(q)"Unified Access Services"-(i)means telecommunication service provided by means of a telecommunication system for the conveyance of messages through the agency of wired or wireless telegraphy;(ii)refers to transmission of voice or non-voice messages over Licensee's Network in real time only but service does not cover broadcasting of any messages, voice or non-voice, except, Cell Broadcast which is permitted only to the subscribers of the service;(iii)in respect of which the subscriber (all types, pre-paid as well as post-paid) has to be registered and authenticated at the network point of registration and approved numbering plan shall be applicable;(r)all other words and expressions used in these regulations but not defined, and defined in the Act and the rules and other regulations made thereunder, shall have the meanings respectively assigned to them in the Act or the rules or other regulations, as the case may be.
