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Union of India - Act

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

UNION OF INDIA
India

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

Rule 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 of 2012

  • Published on 12 September 2012
  • Commenced on 12 September 2012
  • [This is the version of this document from 12 September 2012.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Use of low power devices or equipments for indoor applications in the 433 to 434 MHz frequency range (Exemption from Licensing Requirement) Rules, 2012Published vide Notification New Delhi, the 12th September, 2012Ministry of Communications and Information Technology(Wireless Planning and Coordination Wing)G.S.R. 680(E). - In exercise of the powers conferred by Sections 4 and 7 of the Indian Telegraph Act, 1885 (13 of 1885) and Sections 4 and 10 of the Indian Wireless Telegraphy Act, 1933 (17 of 1933), the Central Government hereby makes the following rules, namely:-

1. Short title and commencement.

(1)These rules may be called 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.
(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

- In these rules, unless the context otherwise requires, words and expressions used in these rules and not defined, but defined in the Indian Telegraph Act, 1885 (13 of 1885); and the Indian Wireless Telegraphy Act, 1933 (17 of 1933) shall have the same meanings respectively assigned to them in those the Indian Telegraph Act, 1885 (13 of 1885); and the Indian Wireless Telegraphy Act, 1933 (17 of 1933).

3. Use of low power devices or equipments ,for indoor applications in the 433 to 434 MHz frequency range.

- No person shall require license to establish, maintain, work, possess or deal in any wireless equipment for the purpose of usage of low power devices, or equipments for indoor applications in the 433 to 434 MHz frequency range, on non-interference, Non-protection and shared (non exclusive) basis, with built-in antenna and Technical parameters as specified in the Table below, namely: -TableTechnical characteristics
Frequency Band Maximum Effective Radiated Power (ERP),and Emission, Bandwidth Antenna
(1) (2) (3)
433 to 434 MHz 10 milliwattsWith a channel bandwidthwithin 10 KHz Built-in only
Provided that it does not in any way, affects the licensing rights or procedures of existing and planned wireless operations, in this frequency band.

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.

5. Equipment.

(1)The low power devices or equipments shall be of Equipment Type Approved designed and constructed in such a manner so that the technical parameters shall conform to the limits specified in the Table referred to in rule 3.
(2)The application for obtaining the Equipment Type Approval shall be made to the Central Government in the application format given in Annexure.AnnexureApplication For Equipment Type Approval
Section-A-applicant
1. Name of manufacturing agency applying For equipment typeapproval :  
2. Postal address of manufacturing agency :  
3. Name of product and the product identification (model numberetc..) :  
Section-B-Details of Transmitter
1. Frequency range :  
2. No. of preset switchable channels :  
3. No. of voice / Data / TV Channels(In case of multi-channelequipment) :  
4. Tx-Rx channel separation(In case of Duplex / multi-channelequipment) :  
5. Adjacent channel separation(In case of multi-channelequipment) :  
6. Frequency stability :  
7. Spurious / Harmonic radiations :  
  i. Carrier suppression(In case of carrier suppressedsystems) :  
  ii. Unwanted side band suppression(In case of SSB systems) :  
  iii. 2ndHarmonic radiations :  
  iv. 3rdharmonic radiations :  
8. Max. Frequency Deviation :  
9. Mode of Emission :  
10. Bandwidth of Emission :  
11. Test Tone Deviation :  
12. Base band frequency(In case of multi channel equipment) :  
13. Type of modulation to be required :  
14. Pre-emphasis :  
15. Power out-put(At the input of antenna) :  
16. Any other information :  
Section-C- Details of Receivers
1. Frequency range :  
2. Mode of reception :  
3. Spurious response of receiver :  
4. Sensitivity :  
5. Frequency stability :  
6. (a) Effective noise temperature :  
  (b) Threshold input level :  
7. Intermediate frequency :  
8. De-emphasis :  
9. Selectivity :  
10. Any other particulars :  
Signature of applicantPlace :Date :(Note: Separate application should be submitted for each type of equipment)