Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 4 in Use of Very Low Power Radio Frequency Devices or Equipments for Inductive Applications (Exemption from Licensing Requirement) Rules, 2015

4. [ Exemption. [Substituted by Notification No. G.S.R. 996(E), dated 5.10.2018 (w.e.f 16.9.2015).]

- Notwithstanding anything contained in any law for the time being in force, no licence shall be required by any person to establish, maintain, work, possess or deal in any wireless equipment for the purpose of usage of Very Low Power Radio Frequency Devices or Equipments for Inductive Applications (wireless charging etc.) in the 302 to 435 KHz, 855 to 1050 KHz and 1.89 to 2.31 MHz frequency bands on non-interference, non-protection and shared (non-exclusive) basis, with the maximum Field Strength Limits as specified in the Table below, namely : -Technical Characteristics
S.No. Frequency Range Maximum Field Strength Limits
1 302 to 435 KHz -15 dBuA/m (H-Field Strength) at 10 metres
2 855 to 1050 KHz -15 dBuA/m (H-Field Strength) at 10 metres
3 1.89 to 2.3 MHz -15 dBuA/m (H-Field Strength) at 10 metres
Provided that wherever specific service license is required from the Central Government, the provisions of these rules shall not apply:Provided further that wherever the use of this band for airborne devices or applications is required, theprovisions of these rules shall not apply.]