Section 2 in The Telecommunication Interconnection Usage Charges Regulation, 2003
2. Definitions .-In this regulation, unless the context otherwise requires,-
(i)"Act" means the Telecom Regulatory Authority of India Act, 1997 as amended by TRAI (Amendment) Act, 2000.(ii)"ADC" means Access Deficit Charge.(iii)"Authority" means the Telecom Regulatory Authority of India.(iv)[ "BSO, CMSP, ILDO, NLDO and UASP" respectively mean the Basic Service Operator, Cellular Mobile Service Provider, International Long Distance Operator, National Long Distance Operator and Unified Service Provider.](v)"Ceiling(s)" mean(s) the upper limit(s) of a charge specified by the Authority from time to time over which such charges may not be offered.(vi)"Floor" means a lower limit of a charge specified by the authority from time to time below which such charges may not be offered.(vii)"Forbearance" means that the Authority has not, for the time being, notified any charge for a particular telecommunication service and the service provider is free to fix any charge for such service. The Authority, however, has a right to intervene at any stage after the introduction of the charge.(viii)"Interconnection" means the commercial and technical arrangements under which service providers connect their equipment, networks and services to enable their customers to have access to the customers services and networks of other service providers.(ix)"Interconnection Charge" means the charge for interconnection levied by an interconnection provider on an interconnection seeker.(x)"Interconnection Usage Charge (IUC)" means the charge payable by one service provider to one or more service providers for usage of the network elements for origination, transit or termination of the calls.(xi)"Interconnection Provider" means the service provider to whose network an interconnection is sought for providing telecommunication services.(xii)"Interconnection Seeker" means the service provider who seeks interconnection to the network of the interconnection provider.(xiii)"International Subscriber Dialing (ISD)" means the facility by which a subscriber can have direct connection between him (in India) with another end user in another country by means of direct dialing through licensed networks. This includes the coverage of the international sector by ILDO and the related national sector by NLDO and/or access provider.(xiv)"LDCA/LDCC" respectively mean Long Distance Charging Area/Long Distance Charging Centre.(xv)"Order" means the Telecommunication Tariff Order, 1999 as amended from time to time.(xvi)"Originating Network" means the network to which an originator of a telecommunication message (voice and non-voice) is proximately connected to.(xvii)"Originating/Transit/Terminating Service Provider" means the service provider whose network is used for originating/transit/terminating a telecommunication message (voice and non-voice) respectively.(xviii)"Regulation" means the Telecommunication Interconnection Usage Charges (IUC) Regulation, 2003 (2 of 2003).(xix)"Reporting Requirement" means the obligation of a service provider to report to the Authority at least 45 working days before implementing any new Interconnection Usage Charge for telecommunication services under "this Regulation" and any changes thereafter.(xx)"SDCA/SDCC" respectively mean Short Distance Charging Area/Short Distance Charging Centre.(xxi)"Set Up Costs of Interconnection" means the initial cost of any system up-gradation needed to provide the specific interconnection facilities requested.(xxii)"Settlement Period" is the period at the end of which the inter-carrier billing IUC/ADC payments among service providers are to be settled, based on the record reconciliation process as may be finalised through mutual arrangements among the service providers.(xxiii)"Significant Market Power (SMP)" means "A Service Provider holding a share of at least 30% of total activity in a licensed telecommunication service area. These services are categorised as Basic Service, Cellular Mobile Service, National Long Distance Service and International Long Distance Service". Where "Activity" would mean and include any one or more of the following:(a)Subscriber Base(b)Turnover(c)Switching Capacity(d)Volume of Traffic.(xxiv)"Subscriber Trunk Dialing (STD)" means the facility by which a subscriber can have direct connection between him and another end user in another SDCA within India by means of direct dialing through the public long distance networks.(xxv)"Terminating Network" means the network to which a receiver of a telecommunication message (voice and non-voice) is proximately connected to.(xxvi)Transit Network" means the network through which telecommunication messages (voice or non-voice) from originating networks or other transit networks are transmitted and delivered to terminating or other transit networks.(xxvii)"Usage Charge" means the charge levied by a service provider for carriage of telecommunication traffic on its network, i.e., for use of its network elements.(xxviii)"WLL (M)" means limited mobility telephony service using wireless in local loop technology within a Short Distance Charging Area.(xxix)[ Roaming means the ability for a cellular subscriber to automatically make and receive voice calls, data and to access other services while travelling outside the geographical coverage area of the home network, by using the visited network. It is national roaming when visited network and the home network of the subscriber are in the same country and it is international roaming when visited network and home network of the subscriber are in different countries.] [ Inserted by Noti. No. 409-8/2004-F.N., dated 11.4.2005.](xxx)[ "Cellular" means fully mobile service provided by CMSPs and VASPs through GSM, CDMA or only other technology.] [ Added by Noti. No. 409-5/2003-(F.N.), dated 11.4.2005.](xxxi)[] [ Entry renumbered by Noti. No. 409-8/2004-F.N., dated 11.4.2005.] Words and expressions used in this Regulation and not defined herein but defined in the Act shall have the same meanings assigned to them in the Act.
