Section 2(1) in Flight and Maritime Connectivity Rules, 2018
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Indian Telegraph Act, 1885 (13 of 1885);(b)"Access Service (AS)" means telecommunication service provided to subscribers by means of a telegraph for the conveyance of voice or non-voice messages through wired or wireless telegraphy on the network of the Access Service Provider;(c)"designated authority" means the officer specially authorised by the Central Government or a State Government under section (5) of the Act;(d)"DoT" means Department of Telecommunications, Government of India;(e)"DoS" means Department of Space, Government of India;(f)"In Flight and Maritime Connectivity (IFMC) or IFMC service" means the establishment, maintenance and working of telegraph to provide wireless voice or data or both type of telegraph messages in aircraft and on ships;(g)"In Flight and Maritime Connectivity service provider or IFMC service provider" means a company authorised by the DoT to provide In Flight and Maritime Connectivity (IFMC);(h)"internet" means a globally interconnected network system that is logically linked together by globally unique addresses using standardised communication protocols and provides a variety of information and supports communication facilities;(i)"Internet Service Provider (ISP) category A" means Internet Service Provider licensed by DoT to provide internet service throughout India;(j)"Long Distance Charging Area (LDCA)" means one of the several areas, into which the country is divided and declared as such for the purpose of charging for trunk calls;(k)"license" means a license granted or having effect as if granted under section 4 of the Act and Indian Wireless Act 1933 as the case may be;(l)"licensee" means a registered Indian company that has been awarded license to provide service authorised under the License, within the geographical boundaries of the specified service area under the Act;(m)"SACFA" means Standing Advisory Committee for Frequency Allocation;(n)"satellite gateway earth station" or "land earth station" means an earth station in the fixed satellite service or, in some cases, in the mobile-satellite service, located at a specified fixed point or within a specified area on land to provide a feeder link for the mobile satellite service;(o)"service" means collection, carriage, transmission and delivery of messages over licensee's network;(p)"service area" means the geographical area as specified under the license granted for service authorisation;(q)"Short Distance Charging Area (SDCA)" means one of the several areas into which a Long Distance Charging Area (LDCA) 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;(r)"National Long Distance (NLD) service" refers to the provision of telegraph service over the national long distance network of the licensee between SDCAs of two licensed service areas;(s)"TEC" means Telecom Engineering Centre, Department of Telecommunications, Government of India;(t)"VSAT CUG" means Very Small Aperture Terminal Closed User Group;(u)"Wi-Fi" means a facility that allows computers, smartphones, or other devices to connect to the Internet or communicate with one another wirelessly within a particular area;(v)"WPC" means Wireless Planning and Co-ordination Wing of the Department of Telecommunications, Government of India.
