Telecom Regulatory Authority Of India - Subsection
Section 2(e) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
(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,
