Section 2 in The Telecommunication Mobile Number Portability Per Port Transaction Charge and Dipping Charge Regulations, 2009
2. Definitions. -In these regulations, unless the context otherwise requires,-(a) "Access Provider" means the holder of a Cellular Mobile Telephone Service licence or Unified Access Service licence and includes a service provider providing fixed wire-line or fixed wireless service in addition to Cellular Mobile Telephone Service;
(b)"Act" means the Telecom Regulatory Authority of India Act, 1997 (24 of 1997);(c)"Authority" means the Telecom Regulatory Authority of India established under sub-section (1) of section 3 of the Act;(d)"dipping" means use of query response system of the Mobile Number Portability Service provider for obtaining Location Routing Number for routing a message to the called number;(e)"Dipping charge" means the charge payable by an Access Provider or an International Long Distance Operator, to the Mobile Number Portability Service provider for each dipping;(f)"Location Routing Number" means the code assigned to every Access Provider for the purpose of implementing Mobile Number Portability;(g)"Mobile Number Portability" means the facility which allows a subscriber to retain his mobile telephone number when he moves from one Access Provider to another irrespective of the mobile technology or from one cellular mobile technology to another of the same Access Provider;(h)"Mobile Number Portability Service provider" means an entity who has been granted a licence under section 4 of the Indian Telegraph Act, 1885 (13 of 1885) for providing Mobile Number Portability Service;(i)"Per Port Transaction charge" means the charge payable by the Recipient Operator to the Mobile Number Portability Service provider for processing the porting request in respect of a mobile number;(j)"Recipient Operator" means an Access Provider who will be providing mobile telecommunication service to the subscriber after porting and includes his authorised agent;(k)all other words and expressions used in these regulations but not defined, and defined in the Indian Telegraph Act, 1885 (13 of 1885) and the Telecom Regulatory Authority of India Act, 1997 (24 of 1997) and the rules and other regulations made thereunder, shall have the meanings respectively assigned to them in those Acts or the rules or such other regulations, as the case may be.
