Section 4 in The Use of low power devices or equipments for indoor applications in the 433 to 434 MHz frequency range (Exemption from Licensing Requirement) Rules, 2012
4. Interference.
- The effect of unwanted energy due to one or a combination of emissions, radiations or induction upon reception in a radio communication system, manifested by any performance degradation, misinterpretation, or loss of information which could be extracted in the absence of such unwanted energy, where any person whom a license has been issued under the provisions of section 4 of the Indian Telegraph Act, 1885 (13 of 1885) and section 4 of the Indian Wireless Telegraphy Act, 1933 (17 of 1933) informs that his licensed system is getting harmful interference from any other radio communication system exempted under these rules, the user of such unlicensed wireless equipment shall take necessary steps to avoid interference by relocating the equipment, reducing the power, using special type of antennae including discontinuation of such wireless use, if required:Provided that, before such discontinuation, a reasonable opportunity to explain the circumstances shall be given to such unlicensed user of wireless equipment by the issuing authority.
