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Union of India - Section

Section 6 in Standards of Quality of Service of Basic Telephone Service (Wireline) and Cellular Mobile Telephone Service Regulations, 2009

6. Quality of Service parameter in respect of which compliance is to be monitored by the service provider.

(1)Every cellular mobile telephone service provider shall meet and monitor the following Quality of Service benchmarks for cellular mobile telephone service in respect of the specified parameter, namely:-
Serial Number Name of Parameter Benchmark
1 Service Coverage For In-door coverage the signal strength at street level shall be ≥ -75 dBm and In-vehicle shall be ≥ -85 dBm.
2. [ [Inserted by Notification No. F. No. 304-2/2016-QoS., dated 18.8.2017 (w.e.f. 20.3.2009).] Radio Link Timeout (RLT) 4 to 64]
(2)The compliance of the Quality of Service benchmarks of the parameter for the cellular mobile telephone service specified in sub-regulation (1) need not be reported to the Authority.
(3)The service provider shall,
(a)measure the service coverage through drive tests of the cellular mobile telephone network at periodic intervals and take remedial action to address problems related to coverage including interference, call drop and voice quality revealed during such drive tests;
(b)maintain the records of such drive tests and the action taken on the problems related to coverage including interference, call drop and voice quality revealed during such drive tests; and
(c)provide to the Authority or its authorized agency or representative, on demand, for verification, the records maintained as per clause (b) above.
(4)The Authority may, through drive tests of the cellular mobile telephone network conducted either by its own officers or employees or through an agency appointed by it or through joint drive tests with the service provider, assess the quality of the service coverage, and the service provider shall facilitate such drive tests.
(5)The service provider shall, suo motu, take all remedial action to rectify shortcomings or deficiencies, if any, detected during the joint drive tests referred to in sub-regulation (4) without waiting for any communication from the Authority and submit to the Authority -
(a)its action plan, within thirty days of such drive tests, for remedying the shortcomings or deficiencies; and
(b)its final compliance report within such time limit as indicated in the action plan or such reduced time limit as may be indicated by the Authority in response to the action plan of the service provider referred to in clause (a), as the case may be.
(6)In respect of a drive test conducted by the Authority under sub-regulation (4) either by its own officers or employees or through an agency appointed by it, the service provider shall submit to the Authority-
(a)its action plan for removal of the shortcomings or deficiencies, within thirty days of receipt by it of the communication from the Authority about such shortcomings or deficiencies based on such drive test; and
(b)its final compliance report within such time limit as indicated in the action plan or such reduced time limit as may be indicated by the Authority in response to the action plan of the service provider referred to in clause (a), as the case may be.
(6a)[ The service provider shall keep records of those BTS with their locations, which were configured with Radio Link Timeout (RLT) values equal to or higher than 48 for a period of more than 3 consecutive days. Service provider shall maintain the records of valid reasons or justification for keeping RLT equal to or more than 48 for each Cell of BTS and provide it to the Authority or its authorized agency or representative, on demand, for verifications.] [Inserted by Notification No. F. No. 304-2/2016-QoS., dated 18.8.2017 (w.e.f. 20.3.2009).]
(7)The Authority may, if it considers it expedient so to do, and to ensure compliance of the provisions of sub-regulation (1), at any time,-
(a)direct any of its officers or employees or an agency appointed by the Authority to inspect the records maintained under sub-regulation (3); or,
(b)get the records maintained under sub-regulation (3) audited.