Telecom Regulatory Authority Of India - Subsection
Section 2(l) in Telecommunication Tariff Order, 1999
(l)[ "Reporting Requirement" means the obligation of a service provider to report to the Authority any new tariff for telecommunication services under this Order or any change therein, within seven working days from the date of its implementation for information and record of the Authority, after conducting a self-check to ensure that the tariff, including promotional tariff, is consistent with the regulatory principles which, inter-alia, include transparency, non-discrimination and non-predation.] [Substituted by Act No. 1 of 2018, dated 16.2.2018.](la)[ "relevant market" means the market which may be determined by the Authority with reference to the relevant product market for Distinct Telecommunication Service and the relevant geographical market; [Inserted by Act No. 1 of 2018, dated 16.2.2018.](lb)"relevant product market" means the market in respect of a Distinct Telecommunication Service for which the licensor grants license to the telecom service providers;(lc)"relevant geographic market" means a market comprising the respective license service area for which the licensor grants license to the telecom service providers to provide Distinct Telecommunication Services.]
