3. Definitions .-In these regulations, unless the context otherwise requires,--
(a)"Act" means the Telecom Regulatory Authority of India Act, 1997 (24 of 1997);(b)"Authority" means the Telecom Regulatory Authority of India established under sub-section (1) of section 3 of the Act;(c)"Domestic Leased Circuit" means a leased circuit to the premises of a subscriber when such premises are located within India;(d)"Leased Circuit" means virtual private network using circuit or packet switched (Internet Protocol) technology apart from point to point non-switched physical connections or transmission bandwidth and to which the public network is not connected;(e)"license" means a license granted or having effect as if granted under section 4 of the Indian Telegraph Act, 1885 (13 of 1885) and Indian Wireless Telegraphy Act, 1933 (17 of 1933);(f)"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;(g)"Local Lead of Domestic Leased Circuit" means the Leased Circuit between the premises of a subscriber to the nearest exchange which includes Short Distance Charging Center, point of interconnection and point of presence of the service provider from whom the subscriber obtains the Domestic Leased Circuit;(h)"Long Distance Charging Area" means one of the several areas into which the country is divided and declared as such for the purpose of charging for trunk calls which generally is co-terminus with secondary switching area;(i)"Prime Service Provider" means,--(A)in case of Domestic Leased Circuit(s) or Local Lead of Domestic Leased Circuit, as the case may be, from two or more service providers in a virtual private network or Closed User Groups, the service provider who is having the agreement with the subscriber for providing such Domestic Leased Circuit(s);(B)in case a subscriber procures Domestic Leased Circuit from two or more service providers for the purpose of its Close User Groups, all the service providers providing Domestic Leased Circuit to such Close User Groups and having agreement with such subscriber;(j)"regulations" means the Domestic Leased Circuits Regulations, 2007;(k)"Short Distance Charging Center" means one of the several areas into which a Long Distance Charging Area is divided and declared as such for the purpose of charging for trunk calls and within which the local call charges and local numbering scheme is applicable and such area coincide (except a few exceptions) with revenue tehsil or taluk in such areas;(l)"subscriber" includes any subscriber or any person or legal entity, which subscribes to, or avails of, any service, being the Domestic Leased Circuit from a licensee;(m)"service provider" means the Government as a service provider and includes a licensee;(n)"specified service provider" means a service provider who has been allowed under the terms and conditions of its license to access the subscribers directly for provision of Domestic Leased Circuits;(o)all other words and expressions used in these regulations but not defined, and defined in the Act and the rules and other regulations made there under, shall have the meanings respectively assigned to them in the Act or the rules or other regulations, as the case may be.
