Section 2 in Regulation on Quality of Service of Basic and Cellular Mobile Telephone Services, 2005
2. Definitions.
- In this Regulation, unless the context otherwise requires:(i)`Act' means the Telecom Regulatory Authority of India Act, 1997.(ii)`Authority" means the Telecom Regulatory Authority of India.(iii)`Basic Telecommunication Services' means services derived from a Public Switched Telephone Network (PSTN) & as specified in the license.(iv)`Cellular Mobile Telephone Services' means services derived from a Public Land Mobile Network (PLMN) & as specified in the License. This includes both Cellular Mobile Telephone Service provided through GSM and CDMA Technology.(v)`CDMA ' means Code Division Multiple Access.(vi)`GSM' means Global System for Mobile Communications.(vii)`Licence' means a licence granted or having effect as if granted under section 4 of the Indian Telegraph Act 1885 and Indian Wireless Act 1933.(viii)`Licensee' means any person licensed under sub-section (1) of section 4 of the Indian Telegraph Act 1885 (13 of 1885) for providing specified public telecommunication services.(ix)`Message' means anything falling within paragraph 3 section 3 of the Indian Telegraph Act.(x)`Operator means any person who is authorized by the Licensor to run a relevant connectable system.(xi)`Public Land Mobile Network' means a network set up and operated by the licensed operator(s) including Mahanagar Telephone Nigam Limited and Bharat Sanchar Nigam Limited, for the specified purpose of providing land based mobile communication services to the public. It provides communication facilities to subscribers using mobile set.(xii)'Public Switched Telephone Network' means a network set up and operated by Mahanagar Telephone Nigam Limited / Bharat Sanchar Nigam Limited, or other licensed Basic Service Providers for the specified purpose of providing fixed communication between subscribers using telephone sets/accessories.(xiii)`Quality of Service' is the main indicator of the performance of a telephone network and of the degree to which the network conforms to the stipulated norms. The subscriber's perception of the Quality of Service (QoS) is determined by a number of performance factors. The most important of these have been specified in this regulation.(xiv)`Service Provider' means a licensee of Basic, Cellular Mobile Telephone and Unified Access Services and also includes the Bharat Sanchar Nigam Limited & Mahanagar Telephone Nigam Limited.(xv)`TRAI' means Telecom Regulatory Authority of India constituted under TRAI Act, 1997.(xvi)`Telecommunication Services' means service of any description (including electronic mail, voice mail data services, audio tex services, video tex services, radio paging and cellular mobile telephone services) which is made available to users by means of any transmission or reception of signs, signals, writing images, and sounds or intelligence of any nature, by wire, radio, visual or other electro-magnetic means but shall not include broadcasting services.(xvii)`Time Consistent Busy Hour (TCBH)'. - The one hour period starting at the same time each day for which the average traffic of the resource group concerned is greatest over the days under consideration. ITU recommends analysis of 90 days to establish TCBH.
